BETSY V. BABU Vs. JACOB P. BRIGHT

JUDGEMENT

(1.) This transfer petition is filed under Sec.24 of the Code of Civil Procedure seeking to transfer O.P (G & W) No.165/2019 (Annexure I) from the Family Court, Thiruvalla to the Family Court, Pathanamthitta.

(2.) The case of the petitioner in the transfer petition, in brief, is that, she is the estranged wife of the first respondent. The respondents 2 and 3 are the parents of the first respondent and the fourth respondent is the brother of the first respondent. The petitioner in order to secure the permanent custody of her minor daughter had filed Annexure-I proceedings before the Family Court, Thiruvalla, as the child is ordinarily residing within the jurisdiction of the Family Court, Thiruvalla. Subsequently, she has filed O.P No.456/2020 (Annexure- VI) before the Family Court, Pathanamthitta, seeking a decree for return of money and value of gold ornaments. In the said proceedings, the respondents 1 to 3 herein are the respondents. The petitioner is the permanent resident of Chandanappally Village, Pathanamthitta District and the Family Court, Pathanamthitta is only 7 kms from her residence. It would be convenient for her to contest Annexure-I proceedings before the Family Court, Pathanamthitta, where Annexure-VI is pending. Hence, the proceedings may be transferred from the Family Court, Thiruvalla to the Family Court, Pathanamthitta.

(3.) Heard the learned counsel appearing for the petitioner.