SARANYAMOL.M Vs. MANOJ M.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer OP (HMA) No.385//2022 (Annexure-A) from the Family Court, Alappuzha, 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. They have a daughter born in the wedlock. The marital relationship is irretrievably broken down. The petitioner has filed OP No.1332/2022 (Annexure-B) before the Family Court, Ettumanoor, against the respondent, seeking a decree for return of money and other ancillary reliefs. The respondent is contesting Annexure-B before the said Court. Therefore, no inconvenience would be caused to him in Annexure -A being transferred to the Family Court, Ettumanoor. Hence, the transfer petition.

(3.) Heard; Sri.K.M Jamaludheen, the learned counsel appearing for the petitioner. Even though notice has been served on the respondent through the counsel appearing for him before the Family Court, there is no appearance for him.