HASEENA A. K. Vs. SUHAIL M. K.

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P. No.3017/2019 (Annexure A1) from the Family Court, Ernakulam to the Family Court, Vatakara.

(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 refused to maintain the petitioner. The petitioner has filed M.C.No.43/2022 (Annexure A2) before the Family Court, Vatakara, against the respondent, seeking an order of maintenance. The respondent is contesting the proceeding before the said court. There is no person to chaperon the petitioner from Vatakara to Ernakulam to contest Annexure A1. Hence, the transfer petition.

(3.) Heard; Sri.K.Mohanakannan, the learned counsel appearing for the petitioner and Sri. E.S. Muhammed Kabeer, the learned counsel appearing for the respondent.