SHERIN ABRAHAM Vs. THOMAS PHILIP

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P (DA)No.1249/2022 (Annexure-A1) from the Family Court, Ernakulam to the Family Court, Ettumanoor.

(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 that was meted out on the petitioner by the respondent, she was constrained to leave the matrimonial home. The respondent has filed Annexure A1, against the petitioner, for a decree of divorce. The petitioner has filed OP No.971/2022 before the Family Court, Ettumanoor, against the respondent. There is no person to chaperone the petitioner from Pariyaram to Ernakulam to contest Annexure A1. Hence, the transfer petition.

(3.) Heard; Sri.Dennis Varghese, the learned counsel appearing for the petitioner and Sri.R.O.Muhamed Shemeem, the learned counsel appearing for the respondent.