RAJATHI Vs. M YUVARAJ

JUDGEMENT

(1.) This petition has been filed praying that this Court may be pleased to withdraw O.P. No. 3869 of 2007, on the file of the II Additional Family Court, Chennai, and transfer the same to the file of the Subordinate Judge, Paramakudi or any other Court as deemed fit by this Court.

(2.) The petitioner has stated that her marriage with the respondent had been solemnised, on 17.06.2005, at Madurai, as per Hindu Rites, Customs and usages. After her marriage, the petitioner had started living at Mysore, where the respondent was working. While so, she had given birth to a male child, on 13.02.2007.

(3.) It has been further stated that the respondent and his family members have been harassing the petitioner for dowry and making false allegations against the petitioner. Thereafter, the respondent had filed a petition for divorce, in O.P. No. 3869 of 2007, before the II Additional Family Court, Chennai, based on the false allegations.