NIMMI ROY Vs. DENNIS DAS

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P. No.126/2021 (Annexure A1) from the Family Court, Kalpetta to the Family Court, Ettumanoor.

(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 four year old daughter born in their wedlock. The martial relationship is strained. The petitioner and her child are residing in her parental home in Kumarakom. The petitioner has filed O.P. Nos.150 and 151 of 2021 against the respondent before the Family Court, Ettumanoor. To wreck vengeance on the petitioner, the respondent has filed Annexure A1 before the Family Court, Kalpetta, for a decree of restitution of conjugal rights. There is no person to chaperone the petitioner and the child from Kumarakom to Kalpetta to contest Annexure A1. Hence, the transfer petition.

(3.) Heard; Sri. Rajesh S. Subrahmanian, the learned counsel appearing for the petitioner . Even though notice has been served on the respondent, there is no appearance for him.