SIMI A Vs. NELSON GEORGE

JUDGEMENT

(1.) These intra-court appeals are filed under Sec. 5(1) of the Kerala High Court Act, 1958.

(2.) The appellant is the wife and she is challenging the order of the learned single Judge allowing Tr.P.(C) No. 268 of 2024 and dismissing Tr.P.(C) Nos. 329 and 397 of 2024. Tr.P.(C) No. 268 of 2024 was filed by the husband to transfer O. P. No. 351 of 2024 pending before the Family Court, Nedumangad to Family Court, Ernakulam. The said O.P. was filed by the wife seeking return of money, gold ornaments and compensation against the husband.

(3.) Tr. P.(C) No. 397 of 2024 was filed by the wife to transfer O. P. No. 370 of 2024 of the Family Court, Ernakulam to Family Court, Nedumangad. The said O. P was filed by the husband seeking dissolution of marriage. Tr.P.(C) No. 329 of 2024 was filed by the wife seeking transfer of G.O.P No. 371 of 2024 of the Family Court, Ernakulam to Family Court, Nedumangad. The said G.O.P was filed by the husband seeking custody and guardianship of the minor child.