ABRAHAM VARGHESE Vs. ELIZABETH THOMAS

JUDGEMENT

(1.) THESE petitions are for transfer of O.P. Nos.2062 of 2012, 1819 of 2011 and 998 of 2010, respectively from the Family Court, Thiruvananthapuram to the Family Court, Ernakulam.

(2.) O .P. Nos.998 of 2010 and 2062 of 2012 are filed by the respondent-wife for divorce and for recovery of money while O.P. No.1819 of 2011 is filed by the petitioner-husband for restitution of conjugal rights.

(3.) PETITIONER -husband, it is stated is residing at Ernakulam while respondent-wife is staying at Thiruvananthapuram. Petitioner wants transfer of the above cases to the Family Court, Ernakulam on the ground of physical infirmity.