ASWATHI P. C. Vs. PRAKASH T. M.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P. No.810/2022 (Annexure 1) from the Family Court, Malappuram to the Family Court,Kozhikode.

(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 their wedlock. The marital relationship is strained. The petitioner is residing in her parental home in Kozhikode. There is no person to chaperon her from Kozhikode to Malappuram to contest Annexure 1. Moreover, the petitioner has filed O.P.No.1445/2022 (Annexure 2), O.P. No.1446/2022 (Annexure 3) and M.C. No.396/2022 (Annexure 4) before the Family Court, Kozhikode, against the respondent, seeking various reliefs. The respondent is contesting Annexures 2 to 4 before the Family Court, Kozhikode. Therefore, no inconvenience would be caused to the respondent, in Annexure 1 being transferred. Hence the transfer petition.

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