LISMY Vs. SHINTO P.I

JUDGEMENT

(1.) The transfer petition is filed under Sec.24 of the Code of Civil Procedure, seeking to transfer OP No.207/2021 (Annexure-I) from the Family Court, Thrissur 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. They have a son born in the wedlock. The marital relationship is strained. The respondent has refused to maintain the petitioner and the child. The petitioner has filed MC No.60/2021 before the Family Court, Irinjalakkuda, against the respondent, seeking an order of maintenance for herself and the child. The respondent is contesting MC No.60/2021 before the Family Court, Irinjalakkuda. Therefore, no inconvenience would be caused to him in Annexure-1 being transferred to the Family Court, Irinjalakkuda. Hence, the transfer petition.

(3.) Heard; Sri.Rajesh Chakyat, the learned counsel appearing for the petitioner and Sri.Boby Raphael, the learned counsel appearing for the respondent.