SAJNA SALI Vs. MALIK MUHAMMED NAINNA

JUDGEMENT

(1.) THIS petition is for transfer of O.P (G&W) No.1839 of 2012 from the Family Court, Thiruvananthapuram to the Family Court, Ernakulam.

(2.) THAT is a petition filed by the respondent who is a Canadian citizen for custody of the child. Respondent is shown to be residing at TC No.49/25, Fathima Manzil, Kamaleswaram, Manakkad in Thiruvananthapuram District. According to the petitioner-wife, though her parents are permanently residing at Alappuzha and she was abroad for some time, since the last six months she is staying at Ernakulam. It is stated that her child has some illness which requires treatment. In the circumstances it is difficult for the petitioner to travel all the distance from Ernakulam to Thiruvananthapuram with the child to contest the case. Hence the request for transfer.

(3.) LEARNED counsel has given me a copy of O.P(G&W) No.1839 of 2012. There, the address of petitioner is given as residing at TC 11/282, House No.20 (Thiruvananthapuram) and temporarily residing at Kodiveedu Parambu, Alissery Ward, Alappuzha. Thus going by the address given in the petition filed by the respondent, it would appear that during November, 2012 petitioner was staying at Alappuzha.