ASWATHY P. G. Vs. VIJESH V

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer OP No.34/2021 (Annexure-A1) from the Family Court, Kozhikode to the Family Court, Ettumanoor.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. The marital relationship is strained. The respondent has committed domestic violence on the petitioner. The petitioner has filed MC No.10/2021 (Annexure -A2) before the Judicial First Class Magistrate Court, Pala, against the respondent, invoking the provisions of the Protection of Women from Domestic Violence Act, 2005. There is no person to chaperone the petitioner from Pala to Kozhikode to contest Annexure A1. Hence, the transfer petition.

(3.) Heard; Sri.Georgekutty Puthanangady, the learned counsel appearing for the petitioner and Sri.Bonny Benny, the learned counsel appearing for the respondent.