SHEELAMMA Vs. P. SAHADEVAN

JUDGEMENT

(1.) THIS petition is filed under Section 24 of the Code of Civil Procedure seeking transfer of O.P. (Restitution) No. 14 of 2013 on the file of the Family Court, Thiruvalla to the Family Court, Kottayam at Ettumanoor.

(2.) HEARD the learned counsel for the petitioner. Even though service is complete, none appears for the respondent.

(3.) IN view of the fact that O.P.(Divorce) No. 729 of 2013 is pending before the Family Court, Kottayam at Ettumannor, it would be proper to transfer O.P.(Restitution) No. 14 of 2013 filed by the respondent for restitution of conjugal rights to the Family Court, Kottayam at Ettumanoor. Taking note of the fact that the other two petitions are pending before the Family Court, Kottayam at Ettumanoor, this Court finds that this is a fit case, in which the transfer petition can be allowed.