L VIJAYALAKSHMI Vs. ARUNKUMAR B

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed under Section 24 of the Code of Civil Procedure to withdraw the case i.e. H.M.O.P.No.323 of 2016 pending on the file of the Sub Court, Tiruppur and transfer the same to the file of the IV Additional Family Court, Chennai, to be tried along with the Petition in H.M.O.P.No.2370 of 2018 pending on its file.

(2.) The petitioner is the wife and respondent is the husband. The marriage between the petitioner and respondent was solemnized on 23.02.2011 at Sri Muthu Mahal Thirumana Mandapam, Sathi Road, Gobichettypalayam, as per Hindu rites and customs. During the time of marriage, the petitioner was employed as Manual Tester in Accenture Services Private Limited, Chennai. On the other hand, the respondent was working as Deputy Manager in Whirlpool Services Private Limited, Pune. After the marriage, both the petitioner and respondent were set up a matrimonial home at Pune and they were lived together for a considerable period. In the meantime, the petitioner resigned the job in February 2012 and joined in Sears IT Management Services, Pune. Thereafter, in the matrimonial home, the respondent and his mother are ill-treated the petitioner, due to which, difference of opinion arose between the petitioner and respondent, resultantly, the petitioner left the matrimonial home and residing along with her parents.

(3.) After leaving the matrimonial home by the petitioner, the respondent has filed a petition before the Sub Court, Tiruppur, under Section 13(1)(i1)(ib) of the Hindu Marriage Act, 1955, for annulling the marriage. The said petition is now pending before the Sub Court, Tiruppur, as H.M.O.P.No.323 of 2016.