BUSHARA Vs. ABDUL RASHEED

JUDGEMENT

(1.) This petition is for transfer of O.P. No. 826 of 2011 from the Family Court, Thrissur to the Family Court, Malappuram. Petitioner states that she is aged about 28 years, residing at Tirurkad, near Perinthalmanna, in Malappuram District and has to travel a long distance to Thrissur to contest the case.

(2.) Learned counsel submits that petitioner had filed M.C. No. 494 of 2011 in the Family Court, Malappuram where an ex-parte order was passed and which the respondent is now attempting to set aside by filing an application for that purpose.

(3.) Whether the order is set aside or not, M.C. No. 494 of 2011 is on the file of the Family Court, Malappuram. Petitioner is a young lady and has to travel a long distance to Thrissur to contest the case. Respondent has to go to the Family Court, Malappuram in connection with M.C. No. 494 of 2011.