P. MUTHUSELVI Vs. R. ELENDEVAN CHANDRAN JEYABALA

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed to withdraw H.M.O.P.No.93 of 2018 pending on the file of the District Family Court, Madurai and transfer the same to the file of the Family Court, Chennai to be tried along with M.C.No.149 of 2018.

(2.) The petitioner is the wife and respondent is the husband. At the time of marriage, the petitioner had a daughter namely Priyanka which was born to the petitioner and her previous husband. The marriage between the petitioner and respondent was conducted on 11.05.2012 as per Hindu Rites and Customs. In the wedlock a male child was born on 10.11.2013. According to the petitioner, both of them were residing together at K.K.Nagar from September 2014 to December 2017. The respondent without informing the petitioner has taken all his things and left the matrimonial home, deserting the petitioner. While so, the respondent filed H.M.O.P.No.93 of 2018 on the file of the District Family Court, Madurai for divorce.

(3.) According to the petitioner, she is working and residing in Chennai. The minor daughter is studying in X Standard at Jewahar Vidhalaya, Ashok Nagar and the son is studying LKG at PSBB School, K.K.Nagar. The petitioner has filed M.C.No.149 of 2018 before the Family Court at Chennai. The respondent did not appear before the Family Court at Chennai. Only to harass the petitioner, the respondent has filed H.M.O.P.No.93 of 2018 before the District Family Court at Madurai.