ROSE VINCENT Vs. CHACKO JOSE AKKARAPATTY HOUSE

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer OP No.652/2022 (Annexure-1) from the Family Court, Thrissur, to the Family Court, Tirur.

(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 child born in their wedlock. The petitioner has already filed OP No.306/2022 (Annexure 2) against the Respondent, before the Family Court, Tirur. The Respondent is contesting Annexure-2 before the said Court. Therefore, no inconvenience would be caused to the Respondent in Annexure-1 being transferred to the Family Court, Tirur. Hence, the transfer petition.

(3.) Heard; Smt.Prajisha.A, the learned counsel appearing for the petitioner. Even though notice has been served on the Respondent, there is no appearance for him.