SHEHNAZ Vs. SABIR IRFAN C.P.

JUDGEMENT

(1.) The petitioners in Tr.P.(C) No. 225 of 2020 are the respondents in O.P. No. 1335 of 2019 pending before the Family Court, Kozhikode.

(2.) Tr.P.(Crl.) No. 30 of 2020 is filed by the respondents in M.C. No. 57 of 2019 pending before the Judicial First Class Magistrate Court -I, Varkala.

(3.) The 1st petitioner in Tr.P.(C) No.225 of 2020, is the wife of the respondent and petitioners 2 and 3 are the parents of the 1 st petitioner. The marriage of the 1st petitioner with the respondent was solemnized on 15.8.2018, but subsequently the marital relationship has strained. Now, she is pursuing her Post-Graduation in medicine at Thiruvananthapuram. Due to the ill-treatment of the respondent towards her, she was constrained to live separately and ultimately she had filed an application under Section 12 of the Protection of Women from Domestic Violence Act , 2005 against the respondents. Now the case is pending as M.C. No.57 of 2019. Meanwhile, the respondent herein filed a petition for declaration of his marriage with the 1st petitioner as null and void and the case is pending before Family Court, Kozhikode as O.P. No. 1335 of 2019. Since it is most inconvenient for her to travel upto Kozhikode to contest the case filed against her, she has filed this petition to get transfer of the case to the Family Court, Varkala.