NIZAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners seek transfer of proceedings pending before various courts to other courts. To be more precise, T.P.(C) No. 150/2014 has been filed by the wife who is the respondent in O.P. No. 301/2013 and T.P.(C) No. 14/2014 has been filed by the wife and children who are the plaintiffs in O.P. No. 1536/2013 pending before the Family Court, Attingal. Tr.P.(Criminal) No. 80/2013 is filed by the husband seeking to have M.C. No. 185/2005 pending before the Family Court, Thiruvananthapuram transferred to Family Court, Attingal.

(2.) The marriage between the parties is admitted. The marital life of the parties ran into disarray and they started to live separately and litigations commenced. It is pointed out that the two petitions pending before the Family Court, Attingal namely, T.P.(C) Nos. 14 and 150 of 2014 were initially before the court in Tr.P. (Cr) No. 80/2013 and conn. cases 2 Thiruvananthapuram itself and it was only on the constitution of the Family Court, Attingal that the petitions were transferred to Family Court, Attingal.

(3.) The petitioner in T.P.(C) No. 14/2014 who is the 1st petitioner in T.P.(C) No. 150/2014 pointed out that she has been living separately for almost a decade now and even though she filed a maintenance proceedings, she has not even able to get any amount from the respondent-husband. She has three children in the marital relationship with the respondent.