V. SUMESH Vs. SOUMYA C.

JUDGEMENT

(1.) THE wife has filed O.P. No. 324/2013 on the file of the Family Court, Kasaragod for divorce. The husband has filed O.P. No. 507/2013 on the file of the Family Court, Thalassery for restitution of conjugal rights.

(2.) THE husband asserts that both the cases have to be tried jointly by one and the same family court. This is because the issues are intertwined and the nature of evidence is common.

(3.) THE wife who is the respondent has not entered appearance in this Transfer Petition even though served with notice. This means that the grounds urged by the petitioner for transfer are not being opposed by the wife.