V R PONNI Vs. S NAVEEN RAJ

JUDGEMENT

(1.) The petitioner is the wife. The respondent is the husband.

(2.) The respondent has laid divorce petition against the petitioner in HMOP No.106/2018 and the same is pending on the file of the Sub-Court, Thiruvannamalai.

(3.) Seeking the transfer of the abovesaid proceeding from Thiruvannamalai Court to Sub-Court, Vridhachalam, the petitioner has comeforward with the transfer petition on the footing that she is residing at Vridhachalam and experiencing the difficulty and hardship in travelling to Thiruvanammalai from Vridhachalam to defend the proceeding and also would state that she apprehends danger to her life and body at the hands of the respondent while travelling to Thiruvannamalai and also projected that the distance between Thiruvannamalai and Vridhachalam is on the higher side and accordingly, prayed for the transfer.