MANJU Vs. JAYAN

JUDGEMENT

(1.) THE petitioner prays for transfer of OP No.1521 of 2010 pending before the Family Court, Ernakulam to the Family Court, Thrissur where M.C.No.151 of 2010 is pending.

(2.) THE petitioner as well as the respondent belong to Thrissur. THE marriage was solemnized at Thrissur. It is stated that the respondent is employed in Kuwait. M.C.No.151 of 2010 was filed by the petitioner before the Family Court, Thrissur claiming maintenance from the respondent. OP No.1521 of 2010 was filed by the respondent/husband before the Family Court, Ernakulam for divorce. Both these proceedings are pending. It is stated that the petitioner has to maintain a child who is aged below one year.