C. NIRANJANA Vs. G.C. HEMANTH KUMAR

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.245 of 2017 pending on the file of the Subordinate Court, Poonamallee and transfer the same to the file of the Family Court, Vellore.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 01.11.2009 as per Hindu rites and customs. After marriage, both the petitioner and respondent were living together in the matrimonial home at Thirumazhisai, Chennai, with his parents. In the wed lock, a male child was born on 02.07.2013. Due to difference of opinion, the petitioner and respondent are living separately. The respondent filed H.M.O.P.No.245 of 2017 on the file of the Subordinate Court, Poonamallee, for dissolution of marriage.

(3.) According to the petitioner, she is residing at Sathuvachari in Vellore along with her minor child. As she is facing life threat at the hands of the respondent and his family members, it is difficult for her to attend the Court at Poonamallee. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.245 of 2017 pending on the file of the Subordinate Court, Poonamallee to the file of the Family Court, Vellore.