MANJUMOL VARGHESE Vs. BINU ANDREWS

JUDGEMENT

(1.) As these transfer petitions are between the same parties, they have been disposed of by this common order.

(2.) Tr.P.(C)No.42/2023 is filed by the wife against the husband to transfer O.P Nos.142/2021 and 292/2022 (Annexures-A and B) from the Family Court, Muvattupuzha to the Family Court, Ettumanoor. Tr.P.(C) No. 654/2022 is filed by the husband against the wife to transfer O.P.No.1374/2022 from the Family Court, Ettumanur to the Family Court, Muvattupuzha. For the sake of convenience, the parties are referred to, as per the status in Tr.P.(C) No. 42/2023 which is treated as the leading case.

(3.) The case of the petitioner, in brief, in Tr.P (C) No.42 of 2023 is that, she is the wife of the respondent. The marital relationship is strained. She has filed O.P.No. 1374/2022 before the Family Court, Ettumanoor against the respondent seeking a decree for recovery of money and for other ancillary reliefs. She has also filed M.C. No.74/2021 before the Judicial First Class Magistrate Court, Changanassery, against the respondent invoking the provisions of the Protection of Women from Domestic Violence Act. The respondent is contesting the above two proceedings before the two courts in Kottayam. As a counter-blast to the above proceedings, the respondent has filed O.P.Nos.142/2021 and 292/2022 before the Family Court,Muvattupuzha. It would cause severe inconvenience to the wife to travel all the way from Changassery to Muvttupuzha, to contest the above two proceedings. Hence, the cases may be transferred to the Family Court, Ettumanoor, so that the two cases can be jointly tried with O.P. No.1374/2022.