P. PREMA Vs. U. SURESH KUMAR

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.141 of 2017 pending on the file of the Subordinate Court, Ponneri and transfer the same to the file of the Family Court, Chennai.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 22.03.2009 at J.B.Yess Hall, at Door No.51, C.T.H.Road, Thirumullaivoyl, Chennai as per Hindu Rites and Customs. In the wedlock a girl child was born on 13.03.2011. According to the petitioner, the respondent treated her with cruelty and was pressurising her to get more dowry. When she could not get more dowry from her parents, she along with minor daughter were thrown out from the matrimonial home by the respondent. The petitioner is living with her parents and minor daughter, depending upon the income of her father.

(3.) Mean while, the respondent has filed H.M.O.P.No.141 of 2017 on the file of the Subordinate Court, Ponneri for divorce. The petitioner is residing at No.414/94, First Main Road, (Cross street), KVS Nagar, Vellanur Village, Thirumullaivoyal, Chennai- 600 062. It is very difficult for her to take more than one bus to go to Ponneri to attend the Court proceedings. On the other hand, if H.M.O.P.No.141 of 2017 is transferred to Family Court, Chennai, it will be easy for the petitioner to attend the Court proceedings. The respondent is carrying on business in MMDA colony at Mathur and he can also easily attend the Family Court at Chennai.