ANNIE THOMAS VARGHESE Vs. ABEY T ALEX

JUDGEMENT

(1.) PETITIONER is wife and respondent the husband. PETITIONER filed O.P.420/06 before the Family court, Kottayam. She also filed O.P.693/06 before same court for realisation of amount due to her, against respondent and others. Respondent filed O.P.654/06 before Family court, Ernakulam seeking restitution of conjugal rights. This petition is filed to transfer the case pending before Family court, Ernakulam to Family court, Kottayam. Respondent appeared through counsel and submitted that respondent has no objection for transfer of the case as prayed for.

(2.) PETITION is allowed. O.P.654/06 on the file of Family court, Ernakulam is withdrawn and transferred to Family court, Kottayam for disposal in accordance with law.