REKA Vs. KARTHIKEYAN

JUDGEMENT

(1.) The present Transfer Civil Miscellaneous Petition is filed to withdraw H.M.O.P. No. 128 of 2018 on the file of the learned Sub Court, Mannargudi, and to transfer the same to the file of the learned Family Court, Ariyalur.

(2.) The petitioner is the wife and the respondent is the husband. The above said H.M.O.P. No. 128 of 2018 was filed by the respondent/husband on the file of the learned Sub Court, Mannargudi, seeking for divorce.

(3.) Learned counsel for the petitioner/wife submitted that the marriage between the petitioner and the respondent was solemnized on 07.06.2010 as per the Hindus' Customs and Rites and out of the said wedlock, they were blessed with two male children. It is further stated that in view of some difference of opinion, all of a sudden, the respondent/husband filed the above said HMOP before the learned Sub-Court, Mannargudi, seeking for divorce. Since the respondent/wife has to take care of her aged parents, it is not feasible for her to travel more than 150 kms. to attend each and every hearing, therefore, the above said case may be transferred to the file of the learned Family Court, Ariyalur.