LAWS(MAD)-2019-2-452

K. PANDISELVI Vs. C. KANNAN

Decided On February 11, 2019
K. Pandiselvi Appellant
V/S
C. Kannan Respondents

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition has been filed by the petitioner / wife seeking transfer of H.M.O.P. No. 189 of 2017, from the file of the Subordinate Court, Usilampatti to the file of any of the Sub Courts in Madurai.

(2.) It is stated in the petition that the marriage between the petitioner and the respondent was solemnized on 12/6/2005. After marriage, both of them lived happily for some time and they blessed with a female child and a male child and they are now aged about 10 years and 8 years respectively. Later, due to misunderstanding, the respondent herein / husband of the petitioner has filed H.M.O.P. No. 189 of 2017 seeking divorce with the false allegations. The grievance of the petitioner is that the respondent being a resident of Usilampatti has filed the above divorce petition at the Subordinate Court, Usilampatti, whereas the petitioner is residing at Valayamkulam Village, Thirupparankundram Taluk, Madurai District, along with her two children and as she is doing coolie work, it is very difficult for her to travel about 50 kms along with her children from Valayamkulam Village, Thirupparankundram Taluk, Madurai District to Usilampatti for attending each and every hearing of the case.

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