RAMYA DURGADEVI Vs. A RAJASEKAR

JUDGEMENT

(1.) The petitioner is the wife of the respondent and her husband has filed a petition in H.M.O.P.No.216 of 2015 before the Family Court, Tirunelveli, seeking restitution of conjugal rights.

(2.) It is the case of the revision petitioner that her marriage with the respondent took place on 25.03.2010 as per Hindu Rites and Customs and out of their wedlock, a female child was born to them. It is the further case of the petitioner that thereafter, on account of difference of opinion between them, the petitioner was sent out of the matrimonial home and the respondent / husband had filed a petition in H.M.O.P.No.9 of 2013 before the Sub Court, Kovilpatti for restitution of conjugal rights and the same was subsequently transferred to the file of Sub-Court, Sankarankoil on a petition filed by the wife in TRCMP No.171 of 2013 before this Court and re-numbered as H.M.O.P.No.74 of 2015.

(3.) The revision petitioner states that since her mother, with whom she is living at present, retired from service, they shifted their residence from Sankarankovil to Tirunelveli, pursuant to which, the petitioner filed a petition in TRCMP No.17 of 2015 for transfer of H.M.O.P.No.74 of 2015 from Sankarankovil to Tirunelveli and the same was also allowed by renumbering the petition as H.M.O.P.No.216 of 2015.