NITHIN MOHANAN Vs. ASWATHY SUGATHAN

JUDGEMENT

(1.) The facts set up in this Transfer Petition (Crl) is as follows:- The petitioner married the respondent on 03.02.2018 at NSS Auditorium Perumbavoor as per customs prevailing in the society. After marriage, the petitioner and the respondent lived together. Thereafter, the marital relationship between the petitioner and the respondent got strained. She left the matrimonial home without any reason. Though the petitioner had tried to resolve the dispute, which was not fruitful. The respondent herein has also filed M.C.No.95/2019 before the Family Court, Muvattupuzha seeking maintenance from the petitioner. It is pointed out that the petitioner is working abroad. He is represented by his power of attorney holder mother, T.R. Shaila. His father and mother are residing at Thrissur. His father is undergoing treatment for heart disease and not in a position to travel. His mother who is looking after his father is also ailing due to disc problem. His father requires assistance of mother for his day to day affairs. Therefore, it is difficult for his mother to travel all the way to Muvattupuzha for attending the above case on each posting dates. Therefore, it is highly necessary in the interest of justice to transfer M.C.No.95/2019 before the Family Court, Muvattupuzha to Family Court, Thrissur.

(2.) It is in the light of these averments and contentions, the petitioner has filed the instant Transfer Petition (Civil) with the following prayer:

(3.) Heard Sri. Mahesh V. Menon, learned counsel appearing for the petitioner. In the nature of the orders proposed to be passed in this petition, notice to the respondent will stand dispensed with.