DEEPALAKSHMI Vs. MURALIDHARAN

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.80 of 2017 on the file of Sub Court, Attur and transfer the same to the file of Sub Court, Tiruvannamalai, to try along with H.M.O.P.No.184 of 2017 pending on its file.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 06.03.2016 as per Hindu rites and customs. After marriage, both the petitioner and respondent were living together in the matrimonial home at Chennai. The respondent neglected the petitioner and was living with one Vijayalakshmi, for which a complaint was lodged before the All Women Police Station at Mamallapuram. The respondent filed H.M.O.P.No.80 of 2017 on the file of the Subordinate Court, Attur, seeking divorce. The petitioner filed H.M.O.P.No.184 of 2017 before the Subordinate Court, Tiruvannamalai, against the respondent for restitution of conjugal rights. The petitioner also filed M.C.No.7 of 2017 before the Judicial Magistrate-I, Thiruvannamalai seeking maintenance.

(3.) According to the petitioner, she is staying with her parents at Tiruvannamalai. The distance between Chennai and Tiruvannamalai is nearly 150 kilometers and hence, it is very difficult for her to travel such a long distance to attend the Court proceedings at Attur. Further, she is not having any independent income for her day-to-day expenses including travelling expenses. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.80 of 2017 pending on the file of the Sub Court, Attur, to the file of the Sub Court, Tiruvannamalai, to try along with H.M.O.P.No.184 of 2017 pending on its file.