HASEENA S. Vs. SHAMEER KHAN A.

JUDGEMENT

(1.) As the transfer petitions are between the husband and wife and the father of the husband, they are being disposed of by this common order.

(2.) Tr.P(C) 295/2021 is filed by the husband and father, seeking to transfer OP 1432/2020 filed by the wife, from the Family Court, Kollam to the Family Court, Nedumangad. Tr.P(C)Nos.86 and 99 of 2021 are filed by the wife, seeking to transfer of OP Nos.1282 and 1295 of 2020, filed by the husband, from the Family Court, Nedumangad to the Family Court, Kollam. The parties are, for the sake of convenience, referred to as per their status and the pleadings in Tr.P(C) No.295/2021, as it is the most comprehensive transfer petition.

(3.) The petitioners' case in Tr.P (C)295/2021 is that, the respondent is the wife of the first petitioner. The second petitioner is the father of the first petitioner. The first petitioner and the respondent have four daughters born in their wedlock. Due to the estrangement in marital relationship, the respondent has filed OP 1432/2020 (Annexure 1) against the petitioners, before the Family Court, Kollam, seeking a decree for return of money and gold ornaments. The first petitioner has filed OP Nos.1282 and 1295 of 2020, (Annexures 2 and 3), against the respondent, before the Family Court, Nedumangad, seeking an order for the permanent custody of the children and a decree for restitution of conjugal rights. The distance between Nedumangad and Kollam is 67 kms. As the first petitioner has to discharge his duties as an Imam and his father is old and infirm, it would be convenient if Annexures 2 and 3 are transferred from the Family Court, Kollam to the Family Court, Nedumangad.