N.SEETHA Vs. KIZHAKKE MADATHIL JAFAR

JUDGEMENT

(1.) This transfer petition is filed under Section 24 of the Code of Civil Procedure seeking to transfer O.P No.535/2019 (Annexure-A3) from the Family Court, Vadakara to the Family Court, Kollam.

(2.) The case of the petitioner, in brief, is that, she is the estranged wife of the respondent. The petitioner has instituted O.P.109/2020 (Annexure -A2) before the Family Court, Kollam, seeking a decree for declaration of title, return of money and other ancillary reliefs. The respondent has instituted Annexure-A3 before the Family Court, Vadakara, seeking a decree for divorce, to dissolve his marriage with the petitioner. The petitioner is not in a position to travel from Kollam to Vadakara on all posting dates to defend Annexure-A3 proceedings. The respondent is financially and politically influential and it is not difficult for him to travel from Vadakara to Kollam. Hence, the transfer petition may be allowed.

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