ATHIRA Vs. SANCHU

JUDGEMENT

(1.) The transfer petition is filed under Sec. 24 of the Code of Civil Procedure,1908(in short, 'C.P.C.'), seeking to transfer O.P.(HMA)No.695/2021 (Annexure-A), from the Family Court, Kattappana to the Family Court, Pathanamthitta.

(2.) The petitioner's case in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. Their marital relationship is strained. The petitioner has filed O.P.No.497/2022 (Annexure-B) before the Family Court, Pathanamthitta, against the respondent, for a decree for return of money and gold ornaments. The respondent is contesting Annexure-B before the said court. Therefore, no inconvenience would be caused to him, in Annexure-A being transferred. Hence, the transfer petition.

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