ANJALI Vs. SURESH KUMAR

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.29 of 2017 pending on the file of the Subordinate Court, Palakkodu and transfer the same to the file of the Subordinate Court, Cheyyar.

(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. A female child was born on 24.02.2017 in the wed lock. Due to difference of opinion between the petitioner and respondent, they are living separately. The respondent filed H.M.O.P.No.29 of 2017 on the file of the Subordinate Court, Palakkodu, for dissolution of marriage on the ground of desertion and cruelty making false allegations. The petitioner filed counter statement and denied all the allegations made by the respondent.

(3.) According to the petitioner, she is having eight months old baby and that the petitioner and her minor daughter are living with her parents at Vandavasi. All the efforts taken by the petitioner for reunion with the respondent turned futile. She is working as teacher in Vandavasi. The distance between Vandavasi and Palakkodu is more than 300 kilometres and it is very difficult for the petitioner to travel such a long distance without any assistance from others. In the circumstances, the petitioner has come out with the present Tr. C.M.P. for transfer of H.M.O.P.No.29 of 2017 from the file of the Subordinate Court, Palakkodu to the file of the Subordinate Court, Cheyyar.