VINOY VINCENT Vs. GEETHU PRIYA PAUL

JUDGEMENT

(1.) The petitioner in Tr.P.(C) No. 219 of 2020 is the respondent in O.P. No. 1805 of 2019 pending before the Family Court, Ernakulam. She has also filed Tr.P.(Crl.) No. 27 of 2020 wherein she is the petitioner in M.C. No. 452 of 2018 on the file of the Family Court, Ernakulam. The prayer sought for by her is to transfer both the cases to the Family Court, Muvattupuzha as she is residing along with her minor child at Kalady.

(2.) In Tr.P.(C) No. 523 of 2019, the respondent in the other two petitions has sought for transfer of O.P. No. 385 of 2018 from Family Court, Muvattupuzha to Family Court, Ernakulam.

(3.) The parties are referred to as husband and wife.