MALLIKA T S Vs. ANIL KUMAR V S

JUDGEMENT

(1.) RESPONDENT is served but there is no response.

(2.) THESE petitions are for transfer of O.P(HMA) Nos.554 and 948 of 2008 from Family Court, Nedumangad to Family Court, Kollam filed by petitioner. The former case is for recovery of money from respondent-husband and the latter, for a declaration that her marriage with respondent as null and void as marriage was not consummated. Petitioner apprehends that she might not get a fair trial in the Family Court, Nedumangad. It is also stated that distance wise, Family Court, Kollam is nearer to the residence of petitioner. Hence the request for transfer.

(3.) I do not find reason to reject report of the Presiding Officer. Even assuming that there was some persuation on the part of the Presiding Officer to ensure that parties arrived at a compromise that does not mean that Presiding Officer has taken any view of the matter. This Court in Balachandran v. Meena (1991 [1] KLT 769) observed,