ARUNAKUMARI Vs. ANBUNESAN

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.152 of 2017 pending on the file of the Subordinate Court, Kallakurichi and transfer the same to the file of the Subordinate Court, Virudhachalam, Cuddalore District.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 02.11.2015 as per Hindu rites and customs. After marriage, both the petitioner and respondent were living in the matrimonial home at Kallakurichi. Due to difference of opinion between the petitioner and respondent, they are living separately. The respondent filed H.M.O.P.No.152 of 2017 on the file of the Subordinate Court, Kallakurichi, for divorce against the petitioner making false allegations.

(3.) According to the petitioner, she is residing at Thepudaiyur Village, Veppur Taluk, Cuddalore District, along with her parents. She is working as a Teacher in the Municipal School at Thepudaiyur Village, Cuddalore District and hence, it is very difficult for her to travel such a long distance to attend the Court proceedings at Kallakurichi. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.152 of 2017 pending on the file of the Subordinate Court, Kallakurichi, to the file of the Subordinate Court, Vridhachalam, Cuddalore District.