RAJANI D. Vs. KISHORE M.C.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P (Div) No.494/2021 (Annexure-A1) from the Family Court, Ottapalam to the Family Court, Thiruvananthapuram.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. They have two children born in their wedlock. Due to the matrimonial cruelty that was meted out on the petitioner by the respondent, she was constrained to leave the matrimonial home. The respondent has refused to maintain the petitioner and the younger child. Hence, the petitioner has filed MC No.142/2022 (Annexure A2), against the respondent, before the Family Court, Thiruvananthapuram. The respondent has filed Annexure A1, seeking a decree of divorce. There is no person to chaperone the petitioner from Thiruvananthapuram to Ottapalam to contest Annexure A1. Hence, the transfer petition.

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