GUNASHANKARI Vs. BHARANIDHARAN

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.18 of 2016 pending on the file of the Family Court, Villupuram and transfer the same to the file of the Family Court, Jayankondam.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 04.06.2014 at Periyanayagi Marriage Hall, Manjakuppam, Cuddalore as per Hindu rites and customs. After the marriage, both the petitioner and respondent were living together in the matrimonial home at Padmavathy Nagar, Ragavanpettai, Villupuram Taluk, Villupuram District. The petitioner was deserted by the respondent. All the efforts taken by the petitioner's family members to reunite the petitioner and respondent ended in vain. Hence she filed a complaint before the All Women Police Station at Villupuram and registered a case in Cr.No.8 of 2014. The petitioner also filed O.P.No.133 of 2015 for divorce, which was later dismissed for default. Mean while, the respondent filed H.M.O.P.No.185 of 2014 for restitution of conjugal rights before the Principal Subordinate Court, Cuddalore which was dismissed for default. Suddenly, the respondent also filed H.M.O.P.No.18 of 2016 on the file of the Family Court, Villupuram for divorce.

(3.) According to the petitioner, she is living with her aged parents in Ariyalur. The distance between Ariyalur and Villupuram is more than 99 kms. It is very difficult for her to travel each and every hearing in H.M.O.P.No.18 of 2016 at Villupuram along with her aged parents. In the circumstances, she has filed the present Transfer Civil Miscellaneous Petition for transfer of H.M.O.P.No.18 of 2016 pending on the file of the Family Court, Villupuram to the file of the Subordinate Court, Jayankondam.