R.M. MURUGESWARI Vs. K. SHIVA @ SHIVARAMAN

JUDGEMENT

(1.) This petition has been filed for a direction to transfer H.M.O.P. No. 4428 of 2018 from the 5th Additional Family Court, Chennai, to the Family Court, Srivilliputtur.

(2.) Learned counsel for the petitioner would aver among other things that the marriage between the petitioner and respondent was solemnized on 9/3/2017. Due to misunderstanding, they are living separately. While so, the respondent filed the above HMOP for divorce. Learned counsel further submitted that the petitioner is residing at Sivakasi, Virudhunagar District at her parental home and she being unemployed and dependent on her parents, is finding it difficult to travel to Chennai, to attend every hearing of the above HMOP. Therefore, the petitioner has filed this transfer petition.

(3.) The Hon'ble Supreme Court in the judgment reported in 2008 (9) SCC 353 (Arti Rani @ Pinki Devi and another v. Dharmendra Kumar Gupta), has held that convenience of woman is to be taken into consideration first at the time of considering transfer applications.