PREETHI S Vs. VIJAYA MOHANAN G

JUDGEMENT

(1.) THIS petition is filed by the wife requesting for transfer of O.P.No.62 of 2013 from the Family Court, Ernakulam to the Family Court, Alappuzha. That is a petition filed by the respondent/husband for divorce.

(2.) PETITIONER has filed M.C.No.23 of 2013 in the Family Court, Alappuzha claiming maintenance from the respondent for herself and the child. Learned counsel submits that petitioner is residing at Haripad, and has to travel long distance to Ernakulam to contest the case. It is also submitted that she has to look after the child attending the LKG.

(3.) HAVING heard learned counsel on both sides, I am inclined to think that it is appropriate that both the cases are disposed of by the same Court. The travelling inconvenience of petitioner requires transfer of the case as requested for. Hence the application is allowed. Resultantly this petition is allowed as under: