ELDHO VARGHESE Vs. LIYA JOSE

JUDGEMENT

(1.) Tr. Appeal (c) No.4 of 2024 is filed against the order dtd. 1/4/2024 in Tr. Petition(C) No.132 of 2024. Tr. Appeal No.5 of 2024 is filed against the order dtd. 1/4/2024 in Tr. Petition(C) No.827 of 2023 by a learned Single Judge of this Court.

(2.) The petitioner in Tr. Petition(C) No.132 of 2024 is the husband. The petitioner in Tr. Petition(C) No.827 of 2023 is the wife. The appellant (husband) and the respondent (wife) were married at Onakkoor, Muvattupuzha Taluk. It is alleged that they resided together at the residence of the husband within the jurisdiction of the Family Court, Muvattupuzha. Since their relationship was not cordial, the following petitions were presented:

(3.) The wife filed Tr. Petition(C) No.827 of 2023 before this Court, praying for transfer of O.P.No.859 of 2023 filed by the husband before the Family Court, Muvattupuzha to the Family Court, Thalassery. The husband filed Tr. Petition (C) No.132 of 2024 praying for transfer of O.P.No.902 of 2023 filed by the wife before the Family Court, Thalassery to the Family Court, Muvattupuzha.