KAVITHA Vs. PALANISAMY

JUDGEMENT

(1.) HEARD the petitioner.

(2.) THE Petitioner/wife has filed this petition to transfer H.M.O.P. No.48 of 2001 pending on the file of Sub Court, Karur to the Sub Court, Palani on the ground that she is residing at Palani and she is not able to come to Karur which is at a distance of 130 K.M. For every hearing. It appears that H.M.O.P.No.48 of 2001 has been filed by the husband for divorce. Simply because the wife is residing at a distance of 130 , K.M. it is not a ground to transfer the case. It is open to the petitioner to appear before the Court on the date when she has to be examined and her presence on every dates is not necessary. I am of the view that there is no valid reason to transfer the case.