ASWATHY C.M. Vs. GOKUL G.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P. No.843/2022 (Annexure A1) from the Family Court, Mavelikkara to the Family Court, Ernakulam.

(2.) The petitioner 's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. They are issueless. The martial relationship is strained. The petitioner is residing in her parental home at Ernakulam. There is no person to chaperon her from Ernakulam to Mavelikkara to contest Annexure A1. Hence the transfer petition.

(3.) Heard; Sri. Praisheel Prakasam, the learned counsel appearing for the petitioner and Sri.Ajeesh S Brite, the learned counsel appearing for the respondent.