ROSHNI BABU V. B. Vs. ANIL K. B.

JUDGEMENT

(1.) "Majesty of law continues to hold its head high notwithstanding such scurrilous attacks made by persons who feel that the law courts will absorb anything and everything, including attacks on their honesty, integrity and impartiality. But it has to be borne in mind that such divinity and magnanimity is not its weakness but its strength. It generally ignores irresponsible statements which are anything but legitimate criticism. It is to be noted that what is permissible is legitimate criticism and not illegitimate insinuation. No court can brook with equanimity something which may have tendency to interfere with the administration of justice" ... ... ... .... observed the Honourable Supreme Court in Haridas Das v. Usha Rani Banik, [(2007) 14 SCC 1].

(2.) The petitioner seeks the transfer of O.P.No.619/2017 (Annexure-1) from the Family Court, Irinjalakuda, on the allegation of bias against the learned Judge. The petitioner is the wife of the respondent. The respondent has filed Annexure-1 petition to declare his marriage with the petitioner null and void.

(3.) The concise case of the petitioner in the transfer petition is as follows: