PRAVITHA K P..P. Vs. SATHISH T.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer OP No.873/2022 (Annexure-B) from the Family Court, Palakkad to the Family Court, Thrissur.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. They have three children born in the wedlock. The marital relationship is strained. The petitioner and the three children are residing in her parental home in Thrissur. The respondent has refused to maintain the petitioner and the children. The petitioner has filed MC No.101/2022 (Annexure A), before the Family Court, Thrissur, against the respondent. The respondent is contesting Annexure A before the Family Court, Thrissur. Therefore, no inconvenience would be caused to him in Annexure B being transferred. Hence, the transfer petition.

(3.) Heard; Sri.M.Premchand, the learned counsel appearing for the petitioner and Smt.Vanaja Kumari.P the learned counsel appearing for the respondent.