HASEENA Vs. ANSARI

JUDGEMENT

(1.) The petitioner is the wife of the respondent herein. The marital relationship between the petitioner and the respondent has become strained and culminated in legal proceedings before different Family Courts. A female child was born to them and the child is in the custody of the petitioner. The petitioner filed O.P. No.116 of 2015 and M.C. No.46 of 2016 before the Family Court, Chavara for recovery of money and maintenance allowance, respectively.

(2.) The respondent filed O.P. No.356 of 2015, before the Family Court, Nedumangad for restitution of conjugal rights.

(3.) According to the petitioner, she is residing in her parental home at Chavara and Nedumangad is a place more than 90 Kms. away from her home. So, it is highly inconvenient and difficulty for her to travel such a long distance with the child for conducting the case before the Family Court, Nedumangad. So also, it is impractical to leave such a small child at home, in order to travel to the Family Court, Nedumangad from her house at Chavara. There is nobody in her house to accompany her to the Family Court, Nedumangad, other than the aged mother, who is not in a physical condition to travel such a long distances. Hence, she prayed for an order, transferring O.P. No.356 of 2015, of the Family Court, Nedumangad to the Family Court, Chavara.