ANLI XAVIER Vs. DERIC C. MATHEW

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer O.P No.1096/2022 (Annexure-A2) from the Family Court, Kannur to the Family Court, Ernakulam.

(2.) The petitioner 's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. This Court, by Annexure-A1 order in Tr.P.(C) No.359/2021 has already ordered the transfer of O.P. No.396/2021 from the Family Court, Kannur, to the Family Court, Ernakulam. Therefore, Annexure-A2 may also be ordered to be transferred, so that the cases can be consolidated and jointly tried, which would save precious judicial time and avoid conflict of decisions. Hence the transfer petition.

(3.) Heard; Sri.M.S Mohammed Ansary, the learned counsel appearing for the petitioner and Sri.Thomstine K.Augustine, the learned counsel appearing for the respondent.