A. KAMATCHI Vs. ARUNASALAM

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed by the petitioner / wife seeking transfer of H.M.O.P. No. 129 of 2018 from the file of the Subordinate Court, Devakottai to the file of the Subordinate Court, Pudukkottai.

(2.) It is stated in the petition that the marriage between the petitioner and the respondent was solemnized on 29/6/2015. After marriage, both of them lived happily for some time and they blessed with a female child and the child is now aged about 2 years. Later, due to misunderstanding, the respondent herein / husband of the petitioner has filed H.M.O.P. No. 129 of 2018 seeking divorce with the false allegations. The grievance of the petitioner is that the respondent being a resident of Anandamadam, Karaikudi, Sivagangai District has filed the above divorce petition at the Subordinate Court, Devakottai, whereas the petitioner is residing at Pudukkottai, along with her aged parents and as she is depending upon her aged parents, it is very difficult for her to travel about 85 kms along with her child from Pudukkottai to Devakottai for attending each and every hearing of the case.

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