A. KANCHANA DEVI Vs. P. SUBASH

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.57 of 2017 pending on the file of the Sub Court, Madhuranthagam and transfer the same to the file of the Sub Court, Kancheepuram.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 26.10.2015 as per Hindu Rites and Customs. After marriage, both the petitioner and respondent were living in the matrimonial home at Kodur Village, Madhuranthagam. In the wedlock, a female child was born on 04.08.2016. According to the petitioner, due to illtreatment of the respondent, difference of opinion arose between the petitioner and the respondent. Thereafter, the petitioner was thrown out from the matrimonial home. Earlier, the respondent filed H.M.O.P.No.8 of 2016 on the file of Sub Court, Madhuranthagam for restitution of conjugal rights. Subsequently, he withdrew the said H.M.O.P.No.8 of 2016 and filed present H.M.O.P.No.57 of 2017 before the Sub Court at Madhuranthagam for divorce against the petitioner.

(3.) According to the petitioner, she is residing at Kancheepuram along with her parents and minor child. The petitioner is studying M.B.A., in SCSVMV University at Kancheepuram. The distance between Kancheepuram and Madhuranthagam is more than 65 kms. Hence, it will be very difficult for her to travel such a long distance to attend each and every hearing before Sub Court, Maduranthagam.