S. BAGAVATHI Vs. K. RATHINAVEL

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.41 of 2018 pending on the file of the Sub Court, Kulithalai, Karur District and transfer the same to the file of the Sub Court, Tambaram, Kancheepuram District.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 09.06.2016 as per Hindu Rites and Customs. Due to dispute, both the petitioner and respondent are living separately. While so, the petitioner filed H.M.O.P.No.88 of 2018 on the file of the Sub Court, Tambaram, Kancheepuram District for dissolution of marriage on the ground of cruelty. The respondent filed H.M.O.P.No.41 of 2018 on the file of the Sub Court, Kulithalai, Karur District for restitution of conjugal rights.

(3.) According to the petitioner, she is residing at Chrompet in Chennai along with her parents. Due to continuous torture by the respondent, she left the matrimonial home and is residing along with her parents from March 2017. The distance between Chrompet and Kulithalai is more than 330 kms. It will be very difficult for her to travel from Chrompet to Kulithai to attend each and every hearing. In the circumstances, she has filed the present Transfer civil Miscellaneous Petition to transfer H.M.O.P.No.41 of 2018 pending on the file of the Sub Court, Kulithalai, Karur District to the file of Sub Court, Tambaram, Kancheepuram District.