ANI ALIAS ANJANEYAN Vs. ANJU THOMAS

JUDGEMENT

(1.) SPOUSES are the contestants. The wife filed an application for divorce before the Family Court, Kozhikode in 2008. The husband filed a petition for restitution of conjugal rights before the Family Court, Ernakulam and that was pending as OP.No.1308/2010. The husband was set exparte in the petition before the Family Court, Kozhikode. Both parties filed petition for transfer of the cases to the court before which they had initiated proceedings.

(2.) WHEN OP.No.250/2008 came up before the Family Court, Kozhikode it appears that the wife did not appear for counseling.The application filed to dispense with the requirement of counseling was dismissed and is against that order that OP(FC)No.566/2010 has been filed.Transfer Petition No.281/2009 filed by the husband to transfer OP.No.250/2008 to the Family Court, Ernakulam. Transfer Petition No.286/2010 was filed by the wife to transfer OP.No.1308/2010 from the Family Court, Ernakulam to the Family Court, Kozhikode.That petition was dismissed. R.P.No.1022/2010 has been filed by the wife to review that order.

(3.) HAVING considered all relevant inputs, we have satisfied that both cases can be ordered to be tried before the Family Court, Malappuram. Appropriate time bound direction for disposal can also be given.