SHERIN THOMAS Vs. DITTO VAZHAKKATTU THOMAS

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P (Div) No.751/2021 (Annexure 1) from the Family Court, Kattappana, to the Family Court, Pala.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. They have three children born in their wedlock. Due to the matrimonial cruelty meted out on her by the respondent, she and the children are residing in her parental home at Parathode. The respondent has now filed Annexure-I before the Family Court, Kattapana, seeking a decree of divorce. The children of the couple are studying in the school at Mundakayam. There is no person to chaperone the petitioner from Parathode to Kattapana to contest Annexure-I. The comparative hardship of the petitioner may be considered while ordering transfer. Hence, the transfer petition.

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