PREETHI DANIEL Vs. TITTY MATHEW THOMAS

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P No.1189/2020 (Annexure A1) from the Family Court, Ettumannur to the Family Court, Ernakulam.

(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 son born in their wedlock. The petitioner has filed already O.P. No.719/2015 (Annexure-A2) before the Family Court, Ernakulam, against the respondent seeking a decree for return of money and gold ornaments. The respondent has now filed Annexure-A1 before the Family Court, Ettumannur, seeking a decree of divorce. The respondent has all throughout been contesting O.P. No.719/2015 before the Family Court, Ernakulam. Therefore, no prejudice will be caused to him in the transfer petition being allowed. Hence the transfer petition.

(3.) Heard; Sri.Johnson Abraham, the learned counsel appearing for the petitioner and Sri.P.I.Georgekutty, the learned counsel appearing for the respondent.