SREEPRIYA K Vs. U RAMESH MENON

JUDGEMENT

(1.) SERVICE is complete. Respondent has not entered appearance though notice was being served on him with hearing date as 11.4.2007. Heard counsel for the petitioner. The petitioner has sought for a transfer of O.P. No.621/2004 pending before the Family Court, Kannur to the Family Court, Ernakulam. She has filed M.C. No.66 of 2007 also against her husband the respondent before the Family Court, Ernakulam claiming maintenance. According to the petitioner she is a destitute; her father is not alive and she has no source of income and from 24.9.2006 onwards she is residing with one of her relatives at Ernakulam and she is living at the mercy of her relatives and it is difficult for her to appear and conduct the case before the Family Court, Kannur. It is also submitted that it is highly necessary in the interests of justice that M.C. No.66 of 2007 filed by her pending before the Family Court at Ernakulam and O.P. No.621/2004 filed by the respondent/husband pending before the Family Court, Kannur are jointly heard and disposed of. As held by the Apex Court, family court matters have to be tried at stations which would be convenient for the wife.

(2.) IN the result, I order that O.P. No.621/2004 pending before the Family Court, Kannur be transferred to the Family Court at Ernakulam. This Transfer Petition is thus, allowed.