JUDGEMENT
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(1.)The Transfer Civil Miscellaneous Petition is filed to withdraw the case in HMOP No.53 of 2022 on the file of the Sub Court at Karur and
transfer the same to the file of the Family Court at Erode.
(2.)The marriage between the petitioner and the respondent was solemnised on 24/3/2021 as per Hindu Rites and Customs. A female child
was born from and out of the wedlock. Due to misunderstanding, the
petitioner and the respondent are living separately.
(3.)The learned counsel for the petitioner states that the petitionerwife and her female child aged about 6 years old are now residing along with her parents and she is unemployed. The respondent-husband instituted
a case in HMOP No.53 of 2022 for dissolution of marriage on the file of the
Sub Court at Karur. Since the petitioner is the dependant of her parents and
she has to take care of her 6 years old female child, she is not in a position
to travel all along from Erode to Karur and contest the case filed by the
respondent before the Sub Court at Karur.
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