VIJAYAKUMAR M. Vs. SATHIDEVI A. L.

JUDGEMENT

(1.) The petitioner in Tr.P.C.Nos.628 and 645 of 2024 is the husband and in Tr.P.C.Nos.761 and 764 of 2024 is the wife. (In all these Petitions, since the parties are one and the same, heard together and a common order is passed.)

(2.) Tr.P.C. No.761 of 2024 is taken as a leading case for convenience and the facts are as follows: The marriage between the parties was solemnized on 11/2/1996 and two children are born out of their wedlock. The children are under the care of the wife. The husband is working abroad. When the marital relationship between the parties got strained, the wife filed O.P.No.162 of 2023 before the Family Court, Vadakara seeking divorce and O.P.No.424 of 2023 before the Family Court, Malappuram for partition of joint property belonging to the parties. O.P.No.434 of 2023, which is a divorce petition filed by the husband is pending before the Family Court, Kozhikode.

(3.) Tr.P.C.Nos.764 and 761 of 2024 are filed by the wife to transfer O.P.No.434 of 2023 pending before the Family Court, Kozhikode to the Family Court, Vadakara and O.P.No.424 of 2023 pending before the Family Court, Malappuram to the Family Court, Vadakara respectively. The husband filed Tr.P.C.Nos.628 and 645 of 2024, to transfer O.P. (Div.) No.162 of 2023 from the Family court, Vadakara and O.P.No.434 of 2023 from the Family Court, Kozhikode to the Family Court, Malappuram.