SOUMYA U. Vs. SHYAM BABU T.A.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P No.2044/2020 (Annexure A1) from the Family Court, Ernakulam to the Family Court, Chavara.

(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 minor son born in their wedlock. Due to the matrimonial cruelty and the willful refusal of the respondent to maintain the petitioner and the child, she has filed MC 136/2020 before the Family Court, Chavara, seeking an order of maintenance. Earlier, the respondent had filed O.P. 869/2020 before the Family Court, Ernakulam. On the request made by the petitioner, this Court by Annexure-A2 judgment had transferred O.P.869/2020 from the Family Court, Ernakulam to the Family Court, Chavara. Thereafter, the respondent has now filed Annexure-A1 before the Family Court, Ernaulam. In view of the pendency of M.C. 136/2020 and the order passed by this Court in Annexure-A2, Annexure-A1 may also be transferred to the Family Court, Chavara. Since the respondent is already appearing before the Family Court, Chavara, no hardship will be caused to him in ordering the transfer of Annexure-A1. Hence the transfer petition.

(3.) Heard; Sri.M.R.Sarin Panicker, the learned counsel appearing for the petitioner and Smt.P.F.Rosy, the learned counsel appearing for the respondent.