(1.) In these Transfer Petitions, the prayer is to transfer O.P.Nos.667/2018, 168/2018 and 162/2019 on the files of the Family Court, Pala to the Family Court, Muvattupuzha for the trial and disposal, in accordance with law.
(2.) Heard.
(3.) The petitioner in Transfer Petition (C) Nos.588/2019 and 513/2019 and the first petitioner in Transfer Petition (C) Nos.585/2019 in is the wife. The second petitioner in Transfer Petition (C) No.585/2019 is the father of the wife. The first respondent in all the above cases are the husband and the other respondents in Transfer Petition (C) No.513/2019 are the in-laws of the wife. The petitioner is admittedly residing within the jurisdiction of the Family Court, Muvattupuzha. The petitioner has a minor child aged two years to be looked after. The minor child is residing within the jurisdiction of the Family Court, Muvattupuzha. The petitioner is presently studying for M.D.S. in Gaziabad near Delhi. However, the minor child is with the parents of the petitioner in Muvattupuzha.