SHEELA PRIYA Vs. TAMILSELVAN

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed by the petitioner / wife seeking transfer of H.M.O.P. No. 87 of 2014, from the file of the Subordinate Court, Uthamapalayam to the file of the Family Court, Madurai.

(2.) It is stated in the petition that the marriage between the petitioner and the respondent was solemnized on 25/6/2007. After marriage, both of them lived happily for some time and they blessed with a male child and a female child and they are now aged about 7 years and 4 years respectively. Later, due to misunderstanding, the respondent herein / husband of the petitioner has filed H.M. O.P. No. 87 of 2014 seeking divorce with the false allegations. The grievance of the petitioner is that the respondent being a resident of Chinnamanur Town, Uthamapalaym Taluk, Theni District, has filed the above divorce petition at the Subordinate Court, Uthamapalayam, whereas the petitioner is residing at Kochadai, Madurai, along with her aged mother and as she is depending upon her aged mother, it is very difficult for her to travel about 100 kms along with her children from Madurai to Uthamapalayam for attending each and every hearing of the case.

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