ARULMARY Vs. K. MEENAKSHI SUNDARAM

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.723 of 2018 pending on the file of the I Additional Family Court, Chennai and transfer the same to the file of the Subordinate Court, Tiruppur.

(2.) Though the Transfer Civil Miscellaneous Petition is coming for admission, the respondent entered appearance through counsel by filing caveat No.1458 of 2018. Heard the learned counsel for the petitioner as well as the respondent and perused the materials available on record.

(3.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 20.05.2013 as per Hindu rites and customs. In the wedlock, a female child was born on 28.01.2014. Due to difference of opinion between the petitioner and respondent, the petitioner left the matrimonial home and she is residing with her parents. The respondent filed H.M.O.P.No.723 of 2018 on the file of the I Additional Family Court, Chennai, for divorce against the petitioner.