LAWS(KER)-2017-11-194

ANJU P BABY Vs. JOBY @ JOSEPH V J

Decided On November 10, 2017
Anju P Baby Appellant
V/S
Joby @ Joseph V J Respondents

JUDGEMENT

(1.) The petitioner, who is the respondent in O.P. No.550/2017 on the file of the Family Court, Thalassery, has approached this Court in this Transfer Petition under Section 24 of the Code of Civil Procedure, 1908, seeking an order to transfer the said Original Petition from the Family Court, Thalassery to the Family Court, Kalpetta. O.P.No.550/2017 is one filed by the respondent/husband seeking a decree for restitution of conjugal right.

(2.) On 4.10.2017 this Court admitted the Transfer Petition on file and issued notice by speed post to the respondent. This Court has also granted an interim stay of all further proceedings in O.P.No.550/2017 pending before the Family Court, Thalassery for a period of one month. The said interim order was extended by two weeks on 2.11.2017.

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