V E SMITHA Vs. M V ELIAS

JUDGEMENT

(1.) PETITIONER is the wife. Respondent is the husband. Respondent filed O.P.414/06 before the Family Court, Ernakulam for restitution of conjugal rights. PETITIONER filed M.C.190/06 before Family Court, Kozhikode claiming maintenance. This petition is filed to transfer O.P.414/06 from Family Court, Ernakulam to Family Court, Kozhikode.

(2.) NOTICE sent to the respondent was returned unclaimed and service was declared sufficient. As the wife is residing at Kunnamangalam and the case filed by wife claiming maintenance is pending before Family Court, Kozhikode also considering the difficulties expressed by the wife, this petition is allowed. O.P.414/06 on the file of Family Court, Ernakulam is withdrawn and transferred to Family Court,Kozhikode for disposal in accordance with law.