K. RAJAKUMARI Vs. V. BALASUBRAMANIAM

JUDGEMENT

(1.) This petition is filed to withdraw H.M.O.P.No.144 of 2016 pending on the file of Principal Sub Court, Dindigul and transfer the same to the file of Principal Sub Court, Gingee, to be tried along with H.M.O.P.No.38 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 06.03.2009 as per Hindu rites and customs. In the wedlock, a male child was born on 13.04.2011. Due to difference of opinion, both the petitioner and respondent are living separately. The respondent filed H.M.O.P.No.144 of 2016 on the file of the Principal Sub Court, Dindigul, against the petitioner for divorce. The petitioner filed H.M.O.P.No.38 of 2017 on the file of the Principal Sub Court, Gingee, against the respondent for restitution of conjugal rights.

(3.) According to the petitioner, she is residing at Gingee along with her parents and minor child. The distance between Gingee and Dindigul is more than 295 kilometers and hence it will be very difficult for her to travel such a long distance to attend the Court proceedings at Dindigul. She is not having any independent income and is depending on her parents for her day-to-day expenses including traveling expanses. In the circumstances, the petitioner has come out with the present Tr.C.M.P. to transfer H.M.O.P.No.144 of 2016 pending on the file of Principal Sub Court, Dindigul to the file of Principal Sub Court, Gingee, to be tried along with H.M.O.P.No.38 of 2017, pending on its file.