BAMA Vs. A THANGARAJ

JUDGEMENT

(1.) THIS Transfer Civil Miscellaneous Petition has been filed, praying that this Court may be pleased to withdraw O.P.No.3388 of 2008, pending on the file of the I Additional Family Court, Chennai and to transfer the same to the Family Court, Madurai.

(2.) IT has been stated that the marriage between the petitioner and the respondent was solemnized, on 08.04.2001, at Madurai. The respondent is a Software Engineer, employed at Bangalore. After the marriage, the petitioner and the respondent were living together in their matrimonial home, in Annanagar East, Chennai. The respondent was working, at Chennai, at that point of time. Whileso, the respondent had started ill treating the petitioner. He had taken the petitioner and left her with her parents, at Madurai. Whileso, the respondent had sent a legal notice to the respondent seeking divorce. Thereafter,he had filed O.P.No.3388 of 2008, before the I Additional Family Court, Chennai, for divorce. Since, the petitioner is living with her aged parents, at Madurai, she is not in a position to travel to Chennai, without male company, to attend the hearings, in O.P.No.3388 of 2008, before the I Additional Family Court, Chennai.