REMYA Vs. VASUDEVAN P P

JUDGEMENT

(1.) The Petitioner prays for transfer of O.P No. 45 of 2011 pending before the Family Court, Palakkad to the Family Court, Malappuram, where M.C. No. 139 of 2011 is pending.

(2.) O.P. No. 45 of 2011 was filed by the Respondent against the Petitioner for declaring the marriage as null and void. M.C. No. 139 of 2011 was filed by the Petitioner against the Respondent for maintenance. Both these cases are pending.

(3.) It is stated that the Petitioner is pregnant by seven months. She also states that her parents are not supporting her. She states that she is residing in a rented house at Malappuram. The Petitioner is not in a position to attend the Family Court by undertaking a long distance travel. It is submitted that the Petitioner does not have the necessary financial resources to meet the travelling expenses to go to Palakkad for the conduct of the case.