MANJU BABU Vs. REO PAUL

JUDGEMENT

(1.) The petitioner, who is the respondent in O.P.No.712/2015 on the file of the Family Court, Muvattupuzha, has approached this Court in this Transfer Petition filed under Section 24 of the Code of Civil Procedure, 1908, seeking an order to transfer the said Original Petition from the Family Court, Muvattupuzha to the Family Court, Ernakulam. O.P.No.712/2015 is one filed by the respondent/husband seeking a decree for divorce.

(2.) On 29.9.2016 when this Transfer Petition came up for admission, this Court admitted the matter on file and issued notice to the respondent by speed post. On 23.1.2017, this Court granted an interim stay of all further proceedings in O.P. No.712/2015 pending before the Family Court, Muvattupuzha until further orders and the said interim order is still in force.

(3.) Heard the learned counsel for the petitioner/wife and also the learned counsel for the respondent/husband.