RUKSANA Vs. NIJIL ALI

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P. No.483/2022 (Annexure A1) from the Family Court, Irinjalakuda 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 child born in their wedlock. The respondents 2 to 4 are the relatives of the petitioner. Due to the matrimonial cruelty meted on the petitioner by the first respondent, she was constrained to leave the matrimonial home. The first respondent has willfully refused to maintain the petitioner and the child. The petitioner and the child have filed M.C.No.96/2022 (Annexure A5) before the Family Court, Muvattupuzha. The respondent is contesting the proceeding there. There is no person to chaperon the petitioner from Kothamangalam to Irinjalakuda to contest Annexure A1. Hence the transfer petition.

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