AZIYA SHIRIN V.S. Vs. AFSAL A. RAHMAN

JUDGEMENT

(1.) As these transfer petitions arise out of the marital disputes between Aziya Shirin V. S.(wife) and Afsal A. Rahman (husband), and his parents, they are being disposed of by this common order.

(2.) Tr.P.(C)Nos.150 and 155 of 2021 are filed by the wife against the husband to transfer O.P.(G&W) No.396/2021 and O.P.No.778/2020 respectively from the Family Court, Ernakulam to the Family Court, Muvattupuzha. Tr.P.(C)No.733/2021 and Tr.P.(Crl).No. 36/2022 are filed by the husband and his parents to transfer O.P.No.769 of 2020 and M.C.No.135/2021 from T.R.P(Civil)NoS.150, 155, 733 of 2021 &the Family Court, Muvattupuzha to the Family Court, Ernakulam. The parties and the pleadings are, for the sake of convenience, referred to as per the pleadings in Tr.P.(C).No.150/2021.

(3.) The marriage between the petitioner - wife and the respondent - husband was solemnised on 28/4/2020. They have a daughter born in their wedlock. The marital relationship is irretrievably broken down. The wife has filed O.P.No.769/2020 against the respondent and his parents before the Family Court, Muvattupuzha, for a decree for return of gold ornaments and money. She has also filed M.C.No.135/2021 against the respondent before the same court for an order of the maintenance for the child. The respondent - husband has filed O.P.No.396/2021 against the wife before the Family T.R.P(Civil)NoS.150, 155, 733 of 2021 &Court, Ernakulam, for the custody of the child. He has also filed O.P.No.778/2020 against the petitioner, before the same court for a decree of restitution of conjugal rights. All the four cases relate to the disputes that have arisen out of the marriage between the parties.