ISWARYA Vs. P RANGESH

JUDGEMENT

(1.) THIS is an application filed by the respondent in H.M.O.P.No.189 of 2008 on the file of Sub Court, Chengalpattu and the prayer is to withdraw the said proceedings for the purpose of transfer to the Principal Sub-Court, Mayiladuthurai. BACKGROUND FACTS:-

(2.) THE marriage between the petitioner and the respondent was solemnised on 31.8.2005 at Sirkali near Kumbakonam. THEy were blessed with a female child. THE matrimonial life was cordial during the initial period. However trouble started on account of the involvement of the respondent's mother and it led to a quarrel between the petitioner and the respondent. Since the torture given to the petitioner by the respondent and his parents were unbearable the petitioner preferred a police complaint before All Women Police Station, Chengalpattu.

(3.) SUBSEQUENTLY the present transfer petition has been filed by the wife to transfer the proceedings in H.M.O.P.No.189 of 2008 from the file of the Subordinate Judge, Chengalpattu to the Court of Subordinate Judge, Mayiladuthurai for a joint disposal along with H.M.O.P.No.31 of 2008.