SWATHY. A.S. Vs. BIJU RAJ

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P. No.641/2022 (Annexure II) from the Family Court, Nedumangad to the Family Court, Attingal.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. They have two daughters born in their wedlock. The marital relationship is strained. The petitioner and the daughters are residing in her parental home at Attingal. The petitioner has already filed O.P. No.192/2022(Annexure I) against the respondent, before the Family Court, Attingal, seeking monetary reliefs. The respondent is contesting the proceeding before the said court. Therefore, no inconvenience would be caused to the respondent, in Annexure II being transferred. Hence the transfer petition.

(3.) Heard; Sri.Shajin S. Hameed, the learned counsel appearing for the petitioner. Even though notice has been served on the respondent, there is no appearance for him.