D. DEIVAMANI Vs. K. MANIMARAN

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.2528 of 2017 pending on the file of the II Additional Family Court, Chennai and transfer the same to the file of the Sub Court, Devakottai.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 09.09.2002 as per Hindu rites and customs and were residing in the matrimonial home at Karaikudi. In the wedlock, two female children were born on 03.01.2005 and 23.12.2006. The petitioner is working in Alagappa Government Arts College, Department of Physics, Karaikudi. Both the petitioner and respondent along with their two children are residing in Quarters allotted by the employer of the respondent as he is a Scientist in Central Electro Chemical Research Institute. The daughters are studying in VIII Standard and VI Standard at Kendra Vidyalaya, Karaikudi. The respondent by fabricating false documents has filed H.M.O.P.No.2528 of 2017 on the file of the II Additional Family Court, Chennai, against the petitioner for dissolution of marriage.

(3.) According to the petitioner, no cause of action has arisen for filing H.M.O.P within the jurisdiction of Court at Chennai. The respondent has filed the said H.M.O.P, making false allegations against the petitioner. The petitioner is working in Karaikudi. The distance between Karaikudi and Chennai is about 418 Kms and it will be very difficult for her to travel such a long distance to attend the Court proceedings at Chennai leaving two minor daughter in the quarters or in the custody of others.