VERONICA ALIAS LATHA Vs. V PHILIP JAMES

JUDGEMENT

(1.) Although the husband has entered appearance through his counsel in this petition for transfer but on behalf of the respondent, no counter affidavit has been filed.

(2.) This is an application for transfer of the Divorce Petition No. 793 of 2007 ,(V. Philip James v. Veronica @ Latha) from the Family Court at Allappuzha, Kerala to the Family Court at Bangalore.

(3.) Having heard the learned Counsel for the parties and after going through the transfer petition and considering the admitted fact that both the parties to this petition for transfer are not residing at the place of trial i.e. at Allappuzha and both of them are now stated to be gainfully employed at Bangalore and Chennai respectively and we are informed by the learned Counsel for the husband that at present, the husband is now staying in United Arab Emirates (UAE) and further considering the fact that during the subsistence of marriage between the parties, they last resided together at Bangalore, we are of the view that the Divorce Petition being No. 793 of 2007 be transferred from the Family Court at Allappuzha to the Family Court at Bangalore.