MALLIKA M. Vs. UNNIPRASAD K.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P No.1090/2017 (Annexure A1) from the Family Court, Kollam to the Family Court, Pathanamthitta.

(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 marital estrangement, the petitioner is residing in her parental home. The respondent has filed Annexure-A1 seeking a decree to declare their marriage as null and void. The petitioner has already filed Annexure-A2 written objection in Annexure-A1. The petitioner is residing with her parents at Adoor. There is no person to chaperone the petitioner from Adoor to Kollam to defend Annexure A1. The petitioner's parents are old and infirm. Hence Annexure-A1 may be transferred to the Family Court, Pathanamthitta.

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