DEEPA Vs. SANTHOSHKUMAR

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed by the petitioner / wife seeking transfer of H.M.O.P. No. 222 of 2018, from the file of the Sub Court, Udumalaipettai, to the file of the Family Court, Trichy.

(2.) It is stated in the petition that the marriage between the petitioner and the respondent was solemnized on 10/12/2012. After marriage, both of them lived happily for some time. Later, due to misunderstanding, the respondent herein / husband of the petitioner has filed H.M.O.P. No. 222 of 2018 seeking divorce with the false allegations. The grievance of the petitioner is that the respondent being a resident of Udumalaipettai, has filed the above divorce petition at the Sub Court, Udumalaipettai, whereas the petitioner is residing at Srirengam, Thiruvanaikovil, Trichy District, along with her aged parents and as she is depending upon her aged parents, it is very difficult for her to travel about 200 kms from Srirengam, Thiruvanaikovil, Trichy District, to Udumalaipettai, for attending each and every hearing of the case.

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