BINDU PILLAI Vs. THULASEEDHARAN PILLAI

JUDGEMENT

(1.) The petitioner/wife is before this court seeking transfer of proceedings pending before the Family Court at Kollam to the Family Court at Ernakulam. The prayer for transfer is seriously opposed by the respondent.

(2.) The following proceedings are pending between the parties at the Family Court, Kollam.

(3.) Heard counsel on either sides.