PREETHA Vs. K. MAHENDRAN

JUDGEMENT

(1.) This petition is filed to withdraw M.O.P.No.491 of 2017 pending on the file of the Family Court, Puducherry and transfer the same to the file of the Family Court, Karaikal.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 23.06.2016 as per Hindu Rites and Customs at P.A.S. Kalyana Mandapam, Karaikal. The parents of the respondent is residing at Puducherry. The respondent is working in a private concern at Chennai. According to the petitioner, at the time of marriage, the parents of the respondent assured that they would set up the matrimonial home at Chennai for the petitioner and respondent to reside. Contrary to the said promise, they failed to arrange any matrimonial home at Chennai. The respondent insisted the petitioner to stay with his parents at Puducherry and that he would visit her at Puducherry.

(3.) According to the petitioner, she is now residing at Madagadi, Karaikal along with her parents. The distance between Karaikal and Puducherry is 200 Kms and and hence it is very difficult for her to travel from Karaikal to Puducherry to attend the proceedings before the Family Court at Puducherry.