P. MUTHIAH Vs. M. REVATHI

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed by the petitioner / husband seeking transfer of O.P. No. 1379 of 2012 from the file of the Fifth Additional Family Court, Chennai to the file of the Sub Court, Devakottai, Sivagangai District.

(2.) It is stated in the petition that the marriage between the petitioner and the first respondent was solemnized on 13/11/1997. After marriage, both of them lived happily for some time and they blessed with two children and that the children are living with the first respondent / wife. Later, due to misunderstanding, the first respondent herein / wife of the petitioner has filed O.P. No. 13792 of 2012 seeking restitution of conjugal rights with the false allegations. The grievance of the petitioner is that he is working as a Middle School Teacher in Jeyankondan, Sakkottai Union, Sivagangai District, and therefore, it is very difficult for him to travel about 500 kms from Karaikudi to Chennai for attending each and every hearing of the case.

(3.) The learned counsel for the petitioner reiterated the averments made in the petition.