ARYA P MANI Vs. ABHILASH DAS

JUDGEMENT

(1.) THE petitioner, the wife of the respondent, prays for transferring OP No.1241 of 2010 pending before the Family Court, Thrissur to the Family Court, Ernakulam.

(2.) THE respondent instituted OP No.1241 of 2010 on the file of the Family Court, Thrissur for declaring the marriage as null and void. THE petitioner filed three cases before the Family Court, Ernakulam, namely, 1) OP No.25 of 2011 for dissolution of marriage 2) OP No.85 of 2011 for realisation of money and 3) M.C.No.15 of 2011 for maintenance. All these three cases filed against the respondent are also pending.

(3.) THE respondent has filed a counter affidavit in which he has opposed the prayer for transfer. It is contended that the three cases pending before the Family Court, Ernakulam, were filed in a court having no jurisdiction. According to the petitioner, only the Kottayam court or Thrissur court would have jurisdiction. For the purpose of deciding this Transfer Petition, it is not necessary to decide the question of jurisdiction of the Family Court, Ernakulam in respect of the three cases filed by the petitioner.