S. SUGANYA PRIYA Vs. JAGANKUMAR

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.149 of 2011 pending on the file of the Subordinate Court, Ponneri and transfer the same to the file of any Family Court, Chennai.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 11.03.2004 as per Hindu rites and customs. After marriage, both the petitioner and respondent were living in the matrimonial home at Chennai. In the wedlock, two children were born. Due to difference of opinion, the petitioner and respondent are living separately. The respondent filed H.M.O.P.No.149 of 2011 on the file of the Subordinate Court, Ponneri, for divorce against the petitioner. The petitioner appeared in the Court and filed M.P.No.47 of 2012 claiming interim maintenance of Rs. 5,000/- for her and Rs. 2,500/- each for her children and the same was granted and the respondent has not deposited the said maintenance amount ordered by the trial Court.

(3.) According to the petitioner, she is residing at Pattalam in Chennai along with her children. The distance from her residence and Ponneri is more than 40 kilometers and hence, it is very difficult for her to travel to attend the Court proceedings at Ponneri, as she has to take care of her son and daughter, who are studying VIIIth and VIth standard respectively, in Doveton I.C.S.C. School at Purasaiwalkam in Chennai. Further, as her parents are aged persons, she has to make alternate arrangements to leave the children in the school and take them back from school to home. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.149 of 2011 from the file of the Subordinate Court, Ponneri, to the file of any Family Court, Chennai.