MINI KOYAN Vs. R.ANILKUMAR

JUDGEMENT

(1.) The petitioner, who is the respondent in O.P. No.1189/2017 on the file of the Family Court, Thiruvananthapuram 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, Thiruvananthapuram to the Family Court, Kozhikode. O.P.No.1189/2017 is one filed by the respondent/husband seeking a decree for divorce.

(2.) On 12.10.2017 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.1189/2017 on the file of the Family Court, Thiruvananthapuram for a period of one month.

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