LAWS(KER)-2014-2-124

SMITHA R. Vs. BIJUKUMAR S.

Decided On February 07, 2014
Smitha R. Appellant
V/S
Bijukumar S. Respondents

JUDGEMENT

(1.) THIS is a petition for transfer filed under Section 24 of the Code of Civil Procedure, 1908 seeking transfer of O.P. No. 1090/2013 filed by the respondent for divorce, before the Family Court, Pathanamthitta to the Family Court, Kottarakkara.

(2.) HEARD the learned counsel for the petitioner. Though notice was served on the respondent, none appears for him.

(3.) LEARNED counsel for the petitioner submits that the petitioner is now residing at Kottarakkara with her parents; the respondent is residing at Pathanamthitta and; in the wedlock, a three years' child is born to them. The petitioner finds inconvenience to attend the case viz. O.P. No. 1090/2013 filed by the respondent at Family Court, Pathanamthitta due to distance as well as on account of the need to take care of the small child. Further that, all the three cases mentioned above are pending before the Family Court, Kottarakkara.