NIMI Vs. AJITH M.T

JUDGEMENT

(1.) The first petitioner is the wife and the respondent is the husband. The second and the third petitioners are the parents of the first petitioner.

(2.) The respondent has filed O.P.No.460/2019 against the first petitioner in the Family Court, Muvattupuzha for restitution of conjugal rights. The respondent has also filed O.P.(G&W) No.662/2019 against the petitioners in the same court for appointing him as guardian of the two minor children and seeking permanent custody of the children.

(3.) This application is filed by the petitioners to transfer the above mentioned two cases from the Family Court, Muvattupuzha to the Family Court, Thrissur.