ANJU A.L. Vs. NITHIN S.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P No.553/2022 (Annexure-1) from the Family Court, Thiruvananthapuram to the Family Court, Attingal.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. Due to the matrimonial cruelty meted out on the petitioner by the respondent, she was constrained to leave the matrimonial home. She is residing in her parental home. The respondent has willfully refused to maintain the petitioner. Hence, the petitioner has filed M.C No.50/2022 and O.P.No.1795/2021 against the respondent, before the Family Court, Attingal, seeking an order of maintenance and a decree for return of patrimony and other ancillary reliefs. As a counter-blast to the above proceedings, the respondent has filed Annexure-1. The petitioner is residing with her old and infirm parents at Attingal. The respondent is contesting M.C No.50/2022 and O.P.No.1795/2021 before the Family Court, Attingal. Therefore, no inconvenience would be caused to the respondent, if Annexure-1 is transferred to the Family Court, Attingal. Hence the transfer petition.

(3.) Heard; Sri.V.A.Vinod, the learned counsel appearing for the petitioner. Even though notice has been served on the respondent, there is no appearance for him.