PADMASRI Vs. SATHISHKUMAR MANE

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw F.C.O.P. No. 84 of 2018 pending on the file of the learned Family Court, Chengalpet, and to transfer the same to the file of the learned Family Court, Tanjore.

(2.) The petitioner is the wife and the respondent is the husband. The above said F.C.O.P. No. 84 of 2018 was filed by the respondent/husband on the file of the learned Family Court, Chengalpet, seeking for divorce.

(3.) When the matter was taken up on 17.07.2019, this Court directed both the parties to appear in the Chamber on 25.07.2019 for an amicable settlement. Accordingly, although the respondent/husband appeared, the petitioner/wife did not appear due to some personal inconvenience. It is submitted by the respondent/husband that after the marriage was solemnized between them on 05.06.2017, they lived together only for few days and thereafter, petitioner/wife left the matrimonial home. It is further submitted that the petitioner/wife has some illegal affair with somebody else and therefore, it is not possible for reunion again.