SHAHANAS BEEGAM Vs. SULAIMAN KHAN

JUDGEMENT

(1.) PETITIONER /wife seeks transfer of O.P.No.876 of 2012 from the Family Court, Kollam to the Family Court, Thiruvananthapuram.

(2.) PETITION is opposed by the respondent. It is submitted that transfer of the case to Thiruvananthapuram will cause much inconvenience to the respondent.

(3.) RESPONDENT is working abroad. Hence transfer of the case to Thiruvananthapuram will not cause much inconvenience to him. Moreover, petitioner aged 25 years has to travel long distance to the Family Court, Kollam. It is appropriate that all the cases are disposed of by the same Court. In the circumstance I am inclined to allow the petition. Resultantly this petition is allowed as under: