SILPA SHAJI Vs. SATHEESH K.S.

JUDGEMENT

(1.) Petitioner/Shilpa Shaji, who is the wife of the first respondent in this petition, has filed this transfer petition under Sec. 24 of the Civil Procedure Code, seeking to transfer O.P.No.669/2019 and O.P.HMA No.672/2019 and O.P.HMA No.700/2021 pending before the Family Court, Pathanamthitta to Family Court, Ernakulam.

(2.) During the pendency of this transfer petition and after the appearance of the respondents, I.A.No.1/2022 was filed to incorporate prayer to transfer O.P.(G&W) 352/2020. Similarly, I.A.2/2022 also filed to allow transfer of O.P.(G&W) 352/2020 pending before the Family Court, Pathanamthitta to Family Court, Ernakulam. I.A.Nos.1/2022 and 2/2022 stand allowed.

(3.) Now, the question to be decided is whether O.P.No.669/2019 and O.P.HMA No.672/2019 and O.P.HMA No.700/2021 and O.P.(G&W) 352/2020 are liable to be transferred from Family Court, Pathanamthitta to Family Court, Ernakulam for the reasons stated by the petitioner.