ASHWINI P.S Vs. SNOOPIN K.V.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer OP No.1722/2020 (Annexure-A1) from the Family Court, Ernakulam, to the Family Court, Irinjalakkuda.

(2.) The petitioner 's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. The marital relationship is strained. The respondent has treated the petitioner with matrimonial cruelty. The petitioner has filed OP No.839/2022 before the Family Court, Irinjalakkuda, against the respondent, for a decree for divorce. The respondent is contesting the said proceeding before the Family Court, Irinjalakkuda. Therefore, no inconvenience would be caused to him in Annexure A1 being transferred. Hence, the transfer petition.

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