JISH JOHN Vs. SHIJO PAUL K ABRAHAM

JUDGEMENT

(1.) NOTICE to respondent is returned with the endorsement "unclaimed". Rule 51(2) of the High Court Rules states that it is sufficient service and hence it is declared that notice is duly served on respondent.

(2.) THIS petition is filed by the wife seeking transfer of O.P.No.204 of 2010 from Family Court, Thodupuzha to Family Court, Ernakulam. That is a petition filed by the respondent/husband seeking divorce. Petitioner and her child have filed M.C.No.161 of 2010 in Family Court, Ernakulam seeking maintenance from the respondent. Petitioner states that she is aged 28 years, is a resident of North Paravur, in Ernakulam District, her child is aged only 2= years and that she has to travel a long distance from her place of residence to Thodupuzha to contest the case. There is nobody to accompany her. It is stated that respondent is a resident of Adimaly, in Idukki District is presently working at Kakkanad in Ernakulam District. Learned counsel requested that in the circumstances the case may be transferred to Family Court, Ernakulam.