DHANYA S. LAKSHMI Vs. ROHAN R. NAIR

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P. No.1912/2021 (Annexure A) from the Family Court, Attingal to the Family Court, Mavelikkara.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. She is in her advanced stage of pregnancy and has been advised complete bed rest and is not in a position to undertake long journeys. In the meantime, the respondent has filed Annexure A, seeking a decree of divorce. The respondent is employed abroad. There is no person to chaperone the petitioner from Kayamkulam to Attingal to contest Annexure A. Hence the transfer petition.

(3.) Heard; Sri.Rinny Stephen, the learned counsel appearing for the petitioner and Sri. Govind G Nair, the learned counsel appearing for the respondent.