J THILAGAVATHI Vs. M RAJKUMAR

JUDGEMENT

(1.) This petition has been filed praying that this Court may be pleased to Transfer the petition, in H.M.O.P. No. 38 of 2008, on the file of the Principal Sub-Court, Thanjavur to the Sub-Court, Virudhunagar.

(2.) The petitioner has stated that her marriage with the respondent was solemnized, on 02.03.2006, at Thanjavur, according to Hindu Rites and Customs. The parents of the respondent had been interfering with the family affairs and they had prevented the petitioner from practising as a Sidha Doctor and they had not permitted the petitioner to complete her M.B.A. course. The respondent and his parents had been harassing the petitioner by demanding dowry and they had also been torturing the petitioner, mentally as well as physically.

(3.) The petitioner has also stated that in the year, 2007, the respondent had agreed to live peacefully with the petitioner at her parental house in Thanjavur. While so, the respondent had been harassing the petitioner and had been physically abusing her. Since then, the petitioner has been living in her parental house in Thanjavur. While so, the respondent had filed H.M.O.P. No. 146 of 2006, on the file of the Principal Sub Judge, Thanjavur. Later, the said petition had been withdrawn by the respondent, without assigning any reason.