G VIJAYAKUMARI Vs. J MUKUNDAN PILLAI

JUDGEMENT

(1.) PETITIONER is the wife. Respondent is the husband. This petition is filed to transfer O.P.(G & W)770/06 filed by the respondent, to appoint him as guardian of their minor daughter, before Family Court, Nedumangad. Respondent originally filed O.P.354/06 before Family Court, Kollam claiming divorce. As per order in Tr.P(C) 163/06 dated 6.10.06 that case was withdrawn and transferred to Family Court, Thiruvananthapuram at the instance of the wife. The petition is filed to transfer O.P.770/06 also to Family Court, Thiruvananthapuram.

(2.) THOUGH notice was served on the respondent, he did not appear. This petition is allowed. O.P. (G & W) 770/06 on the file of Family Court, Nedumangad is withdrawn and transferred to Family Court, Thiruvananthapuram for disposal in accordance with law.