MINI. L. Vs. KRISHNA KUMAR S.

JUDGEMENT

(1.) THIS petition is filed under Section 24 of Code of Civil Procedure seeking transfer of O.P.(Divorce) No. 1062 of 2012 on the file of the Family Court, Alappuzha to the Family Court, Thiruvananthapuram.

(2.) HEARD the learned counsel for the petitioner and the respondent.

(3.) MERE apprehension made by the respondent that he will be manhandled at Thiruvananthapuram, is not a reason to deny the transfer if the petitioner is otherwise entitled for such transfer. Considering the distance and the difficulty expressed by the petitioner, this petition is allowed.