NAHITHA Vs. SREEGHOSH

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P. No.867/2021 (Annexure 1) from the Family Court, Alappuzha to the Family Court, Thrissur.

(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 four year old daughter born in their wedlock. The marital relationship is strained. The petitioner is suffering from Peripartum cardiomyopathy. The respondent has refused to maintain the petitioner and the child. She has filed M.C. No.230/2019 before the Family Court, Thrissur, seeking an order of maintenance for the petitioner and the child. The respondent is contesting the said proceeding before the said court. Thereafter, the respondent has filed Annexure 1. As the respondent is contesting M.C. No.230/2019 before the Family Court, Thrissur, no inconvenience would be caused to him, if Annexure 1 being transferred. Hence the transfer petition.

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