MARIA BABU Vs. JERRIN JAMES

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P No.3071/2021 (Annexure-1) from the Family Court, Ernakulam to the Family Court, Muvattupuzha.

(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 son born in their wedlock. The respondent is presently employed abroad. The respondent has filed OP Nos. 2330/2021 before the Family Court, Ernakulam, seeking custody of the child. The petitioner has filed OP No.882/2021 and MC No.121/2021, before the the Family Court, Muvattupuzha, against the respondent. This Court by Annexure 2 has already ordered the transfer of 2330/2021 from the Family Court, Ernakulam, to the Family Court, Muvattupuzha. Hence, Annexure 1 may also be ordered to be transferred. Hence, the transfer petition.

(3.) Heard; Sri.C.Dilip, the learned counsel appearing for the petitioner and Sri.Varghese K.Paul, the learned counsel appearing for the respondent.