MINI ANTONY Vs. SAVIO ARUJA

JUDGEMENT

(1.) The interesting question in this transfer petition is as under: Is the inconvenience of the power of attorney holder of the husband is a reason to disallow transfer of a petition pending before the Family Court at the instance of the wife, highlighting her convenience.

(2.) This transfer petition has been filed under Sec. 24 of the Code of Civil Procedure by the petitioner, who is the wife, seeking transfer of O.P.No.1038/2021 pending before the Family Court, Muvattupuzha to Family Court, Kozhikode, where she has been residing permanently.

(3.) Heard both sides in detail.