LIJU JOY Vs. MARY LIJU

JUDGEMENT

(1.) This is an application filed by the petitioner to transfer O.P.No.904 of 2015 pending before the Family Court, Pathanamthitta to Family Court Ernakulam under section 24 of the Code of Civil Procedure.

(2.) It is alleged in the petition that the petitioner filed O.P. No.904 of 2015 before the Family Court, Pathanamthitta for dissolution of marriage between himself and the respondent herein. The respondent filed O.P. No.2316 of 2013 before the Family Court, Ernakulam for return of money and gold ornaments. It is necessary in the interest of justice that both these cases will have to be tried by the same court. So he filed the above petition to transfer O.P. No.904 of 2015 of Family Court Pathanamthitta to Family Court, Ernakulam to consider the question of joint trial of the case along with O.P. No.2316 of 2013 pending before that Court.

(3.) Heard the counsel for the petitioner Smt. Gisa Susan Thomas and Sri. Varghese J. Punnachalil counsel for the respondent.