LAWS(KER)-2022-10-49

NITHUN DHARAN Vs. ATHIRA R DEV

Decided On October 10, 2022
Nithun Dharan Appellant
V/S
Athira R Dev Respondents

JUDGEMENT

(1.) The counsel for the petitioner reported no instructions. The petitioner is absent.

(2.) I have heard Sri.C.R.Sivakumar, the learned counsel for the petitioner and Sri.Rinny Stephen Chamaparampil, the learned counsel for the respondent.

(3.) This is an application for transfer of M.C.No.217 of 2017 pending on the file of the Family Court at Mavelikkara to Family Court, Moovattupuzha.