VIDYA VIJAYAKUMAR Vs. AJAI THILAK

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P No.1498/2021 (Annexure A1) from the Family Court, Thiruvananthapuram to the Family Court, Kollam.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. They have a daughter born in their wedlock. Due to the matrimonial cruelty meted out on the petitioner, she was constrained to leave the matrimonial home. The respondent has now filed Annexure-A1 seeking a decree of divorce. The petitioner and the child are residing at Kollam. There is no person to chaperone the petitioner from Kollam to Thiruvananthapuram to contest Annexure-A1. Hence, the transfer petition.

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