LAINA SREEJITH Vs. SREEJITH UMAPATHI

JUDGEMENT

(1.) The transfer petition is filed under Sec. 24 of the Code of Civil Procedure,1908(in short, 'C.P.C.'), seeking to transfer O.P.No.1048/2020(Annexure-A1) from the Family Court, Palakkad to the Family Court, Irinjalakuda.

(2.) The petitioners' case, in brief, in the memorandum of transfer petition is that she is the wife of the first respondent. The marital relationship is strained. The first respondent has filed Annexure-A1 before the Family Court, Palakkad, against the respondent, for a decree of permanent prohibitory injunction. The petitioner is permanently residing in Kodungallur Taluk in her parental home, which is within the territorial jurisdiction of the Family Court, Irinjalakuda. There is no person to chaperone her from Irinjalakuda to Palakkad, to contest Annexure-A1. Hence, the transfer petition.

(3.) Heard; Sri. N.L. Bitto, the learned counsel appearing for the petitioner and Sri. Frijo K. Sundar, the learned counsel appearing for the first respondent.