M. KEERTHANA Vs. MAHENDRAN

JUDGEMENT

(1.) In both these Transfer Petition the wife is the petitioner. In Tr.CMP(MD) No. 444 of 2017 the petitioner herein sought for transferring of F.C.O.P. No. 344 of 2017 filed by respondent/husband for divorce against the petitioner herein on the ground of adultery from the file of the Family Court, Salem, to the file of the Family Court at Madurai. In Tr.CMP(MD) No. 476 of 2017 the petitioner/wife seeking to transfer the G.O.P. No. 10 of 2017 filed by the husband/respondent herein before the Family Court, Salem to the file of the Family Court, Madurai. The petitioner/wife is seeking to transfer the above said cases to the Family Court, Madurai and to try along with the divorce petition filed by her against the respondent in H.M.O.P. No. 596 of 2017.

(2.) The learned counsel for petitioner/wife submitted that the marriage between her and the respondent herein was solemnized on 30.11.2011 and out of the said marriage, they were blessed with female child. Their marriage life went to happily for some time and thereafter the petitioner herein/wife was ill-treated by the husband/respondent herein and used to come with drunken condition on every day and the same cannot be tolerated by the petitioner. At last she left from the matrimonial house and living with her parent's house at Madurai along with her female child from April 2017 onwards.

(3.) The learned counsel further submitted that since she could not tolerate the further harassment and dowry demand made by the husband/respondent herein, as a last resort, she was constrained to file divorce petition in H.M.O.P. No. 596 of 2017 before the Family Court, Madurai on the ground of cruelty.