SILPA K.S. Vs. SIVADAS K.P.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P No.676/2021 (Annexure-A1) from the Family Court, Palakkad to the Family Court, Ettumanoor.

(2.) The petitioners' case, in brief, in the memorandum of transfer petition is that, they are the daughters of the respondent. The respondent is a Government servant, who is working as a Livestock Inspector in Kozhinjampara. The petitioners and their mother were residing in a rental house at Palakkad. The respondent is a chronic alcoholic. He has abandoned the petitioners and the mother. He has refused to maintain them. As the petitioners were residing at Palakkad with their father, they have filed Annexure A1 before the Family Court, Palakkad. Now, the petitioners and their mother have been sent out from the rental house at Palakkad. They have sought refuge in the parental home of the petitioners' mother at Vaikom. The petitioners are students. It is impossible for them to travel from Vaikom to Palakkad to contest Annexure A1. Moreover, the respondent is residing at Kottayam. Hence, the transfer petition.

(3.) Heard; Smt.Reshma.M.S, the learned counsel appearing for the petitioners. Even though notice has been served on the respondent, there is no appearance for him.