SONA BABY Vs. BITTU BABU JOSEPH

JUDGEMENT

(1.) The petitioner is the respondent in O.P. No.2509 of 2020 on the file of the Family Court, Ernakulam, which is one filed by the respondent herein, under Section 32 of the Divorce Act, 1869 seeking a decree for restitution of conjugal rights and G.O.P. No.100 of 2021 filed by the respondent, under Section 7, 10 and 17 of the Guardian and Wards Act, 1890 seeking permanent custody of the minor child Isabel Bittu born out of the wedlock.

(2.) In the transfer petition it is stated that the petitioner and her minor child are residing with her parents at Arakuzha. Her place of residence is very near to the Family Court, Muvattupuzha.

(3.) On 07.04.2021, when this transfer petition came up for admission, this Court issued notice to the respondent and ordered the matter to be listed today for further consideration.