GRITTA JOSEPH Vs. ANTONY THOMAS @ SUBIN

JUDGEMENT

(1.) The Petitioner is the wife of the Respondent. Their marriage was solemnised on 29.8.2007 at Alappuzha. A child was born in that wedlock who is only 1 1/2 years of age now.

(2.) The Respondent filed O.P. No. 763 of 2010 on the file of the Family Court, Alappuzha against the Petitioner for restitution of conjugal rights. The prayer in the Transfer Petition is to transfer that case to the Family Court, Malappuram.

(3.) The Petitioner is working in the University of Calicut and she is residing at Thenhipalam in Malappuram District. The Respondent is working in Asianet at Alappuzha. The Petitioner states that she is not in a position to travel a long distance from Thenhipalam to Alappuzha in order to attend the Family Court, Alappuzha. She is employed in Calicut University and the child is also in her custody. In these circumstances, it would not be possible for her to attend the Family Court, Alappuzha, submits the Petitioner.