M. LAVANYA Vs. M. RAVISHANKAR

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.670 of 2017 pending on the file of the Subordinate Court, Tambaram and transfer the same to the file of the Principal Family Court, Coimbatore, to try along with M.C.No.181 of 2017 pending on its file.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was conducted on 31.10.2003 as per Hindu rites and customs. In the wedlock, a female child was born on 01.04.2006. She was deserted by the respondent and left the matrimonial home on 30.06.2017. The petitioner filed M.C.No.181 of 2017 on the file of the Principal Family Court, Coimbatore, claiming maintenance from the respondent. The respondent filed H.M.O.P.No.670 of 2017 on the file of the Subordinate Court, Tambaram, for divorce against the petitioner making false allegations.

(3.) According to the petitioner, she is residing at Coimbatore along with her parents and minor daughter. The distance between Coimbatore and Tambaram is nearly 550 kilometers and hence, it is very difficult for her to travel such a long distance to attend the Court proceedings at Tambaram. She has made various allegations in the petition against the respondent on merits. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.670 of 2017 pending on the file of the Subordinate Court, Tambaram, to the file of the Principal Family Court, Coimbatore, to try along with M.C.No.181 of 2017 pending on its file.