C.KUNDHAVAI Vs. T.ADHIKAYAN

JUDGEMENT

(1.) The petitioner herein, who is the wife of the respondent, has filed the present petition seeking to transfer H.M.O.P.No.74 of 2019 pending on the file of learned Principal Subordinate Judge, Kumbakonam to the Family Court, Chennai.

(2.) The case of the petitioner is that she got married to the respondent on 30.11.2015 at Pon Tamil Thirumana Mandappam, Mannai Road, Vilamal, Thiruvarur. After the marriage, both the parties are staying at USA. The petitioner, being a Doctor has completed her graduation in Chettinadu University and the parents of the petitioner are medical practitioners, her father was formerly the Head of Department of Surgery in Govt., Thiruvarur Medical College and Hospital, following his retirement, now works as the Managing Director of VST Srishakthi Hospital, Thiruvarur and her mother is currently designated as Joint Director of Health service, Thiruvarur.

(3.) It is the further case of the petitioner that the respondent's parents had informed that their son, viz., the respondent has completed his Engineering and was employed as a Development Manager in Cummins Company at Indiana Polis, U.S., and was earning substantial income and further assured that he will settle down in India within two years. Thereafter, they had expressed their consent to the petitioner to pursue her higher studies, during the time of finalisation of marriage and the marriage was conducted in a grand manner. At the time of marriage, her parents had provided 100 Sovereigns of gold jewellery, silver articles etc., apart from gifting gold jewels to the respondent.