GEETHA RAMACHANDRAN Vs. RAMACHANDRAN

JUDGEMENT

(1.) THIS petition is filed by petitioner-wife seeking transfer of O.P. No.1925 of 2010 from Family Court, Ernakulam to Family Court, Malappuram. Petitioner is a resident of Perinthalmanna in Malappuram District and there is nobody to accompany her to Family Court, Malappuram. It is stated that petitioner has undergone a surgery for fibroid uterus as evidenced by Annexure- A3, certificate and in the circumstances she finds it difficult to travel all the distance from Perinthalamanna to Family Court, Ernakulam and contest the case.

(2.) LEARNED counsel for respondent submits that O.P. No.1925 of 2010 is for restitution of conjugal rights and that if it is possible, parties could be send for medication and possibility of a reunion be ascertained. On this aspect learned counsel for petitioner would contend that even after the case is transferred to Family Court, Malappuram parties can talk over that matter in the conciliation that would follow.

(3.) PRESIDING Officer, Family Court, Malappuram is directed to send the case for conciliation so that, parties can think of re-union and living together.