SREEKALA ALIAS KALA MURALIDHARAN Vs. MURALIDHARAN PILLAI

JUDGEMENT

(1.) TR.P.(C) No.391 of 2010 is filed by Sreekala @ Kala Muralidharan, the wife of the respondent, seeking to transfer O.P.No.147 of 2010 pending before the Family Court, Ernakulam to the Family Court, Kottarakkara. TR.P.(C)No.392 of 2010 is filed by the wife seeking to transfer O.P.No.1337 of 2010, pending before the Family Court, Ernakulam to the Family Court, Kottarakkara.

(2.) THE marriage between the parties took place in 1992. It is stated that the native place of both the parties is at Kottarakkara. At the time of marriage, the husband was working in Navy. After his retirement from Navy, it is stated that the couple resided at various places including Mumbai and Madras. THEreafter, they returned to Kerala. It is stated that the husband is engaged in business.

(3.) THE husband filed O.P.No.1337 of 2010 before the Family Court, Ernakulam for the custody of the child. It is stated that as per an interim order, the Family Court granted custody of the child to the husband for the current academic year to enable the child to study in the Navy School. O.P.No.1337 of 2010 is pending.