KRISHNAVENI E.K. Vs. ANIL C. JAYAN

JUDGEMENT

(1.) The petitioner is the wife of the respondent herein. Their marital relationship has become strained and culminated in legal proceedings before different Family Courts.

(2.) The respondent filed O.P. (Divorce)No.1048 of 2015, before the Family Court, Thrissur for dissolution of marriage. That apart, he filed GO(P) No.375 of 2015, before the Family Court at Ottappalam, for the custody of the minor child.

(3.) According to the petitioner, she is residing at Ongallur in Ottappalam Taluk and she has to travel more than 50 kms. to reach Thrissur, so as to appear before the Family Court. The petitioner is unemployed and the income of her family is very little. Thus, she is unable to meet additional expenses to conduct the case before the Family Court, Thrissur. So also, she finds it very difficult to travel such a long distance to reach Thrissur, so as to appear before the Family Court on each posting date of the case. There is no other person in her family to accompany her during the journey to Thrissur. That apart, the respondent is maintaining inimical attitude towards the petitioner and she apprehends danger from the hands of the respondent, if she appears before the Family Court at Thrissur, where the respondent has a lot of friends and relatives. Hence, she prayed for an order, transferring O.P.(Divorce) No.1048 of 2015, of the Family Court, Thrissur to the Family Court, Ottappalam.