SHARMILA ALIAS SHARMILA SHERLY JESOLITE Vs. S RUBEN

JUDGEMENT

(1.) (Transfer Civil Miscellaneous Petition filed under section 24 of C.P.C. to withdraw I.D.O.P.No.192 of 2008 pending on the file of the Principal District Judge, Chengleput and transfer the same to Family Court, Chennai.) The petitioner is wife of the respondent. Their marriage was solemnised on 9.7.2008 in Chennai. Due to misunderstandings between them, the respondent filed I.D.O.P.No.192 of 2008 on the file of the Principal District Judge, Chengleput under the provisions of Divorce Act, 1869, for dissolution of marriage and the same is pending.

(2.) IN the affidavit, filed by the petitioner, it is alleged that the petitioner is resident of Avadi, she finds it very difficult to go to Chengleput to attend the Court; that if it is transferred to Family Court at Chennai, her relatives and a couple of Advocate friends at Chennai are prepared to help her; that it is also easier for her to travel to Chennai than to Chengleput; that according to convenience also transfer has to be made and that she is constantly threatened and it is not safe for her to go to Chengleput and there is no one else to accompany here.

(3.) PER contra, Mr.Prakash Goklaney, learned counsel for the petitioner would state that the Family Court proceedings are being taken up in-camera and they are normally conducted inside the Judges' chambers, and there would be no question of embarrassment for the respondent and that Chennai is more convenient to both parties to have the enquiry.