SUJA W/O ANIL KUMAR Vs. ANIL KUMAR

JUDGEMENT

(1.) The petitioner, who is the respondent in O.P.No.474/2017 on the file of the Family Court, Thrissur, is before 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, Thrissur to the Family Court, Palakkad. O.P.No.474/2017 is one filed by the respondent/ husband to declare the marriage as null and void.

(2.) On 30.6.2017 when this Transfer Petition is came up for admission, this Court issued notice to the respondent. This Court has also granted an interim stay of all further proceedings in O.P.No.474/2017 on the file of the Family Court, Thrissur for a period of one month, which was extended on 1.8.2017. The said interim order was in force till 1.9.2017.

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