SANDHYA K.S. Vs. NISHANTH P.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer OP No.1047/2020 (Annexure-A1) from the Family Court, Ettumanoor, to the Family Court, Ernakulam.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the Respondent. Due to the matrimonial cruelty that was meted out on the petitioner by the Respondent, she has filed OP No.122/2021 (Annexure A2) and OP No.163/2021 (Annexure A3), against the Respondent, before the Family Court, Ernakulam, seeking a decree for return of gold ornaments and other ancillary reliefs and a decree for maintenance. The Respondent is contesting Annexures A2 and A3 before the Family Court, Ernakulam. Therefore, no inconvenience would be caused to the Respondent in Annexure-A1 being transferred to the Family Court, Ernakulam. Hence, the transfer petition.

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