RAJITHA Vs. RAMESH

JUDGEMENT

(1.) The first petitioner, who is the first respondent in O.P.No.549/2016 pending on the file of the Family Court, Palakkad, has filed this transfer petition along with the second and third petitioners, who are her children, under Section 24 of the Code of Civil Procedure, 1908, seeking an order to transfer the said original petition from the Family Court, Palakkad, to the Family Court, Thrissur. O.P.No.549/2016 is one filed by the 1st respondent/husband seeking a decree for divorce. The petitioners have filed MC No.54/2017 before the Family Court, Thrissur claiming maintenance, which is pending consideration.

(2.) On 12.06.2017, when this transfer petition came up for admission, this Court admitted the case on file and issued notice to the respondent by speed post. This Court has also granted interim stay of all further proceedings in O.P.No.549/2016 pending on the file of the Family Court, Palakkad, for a period of one month. The said interim order, which was extended from time to time, is still in force.

(3.) Heard the learned counsel for the petitioners and also the learned counsel for the first respondent/husband. The second respondent is deleted from the party array, at the risk of the petitioners as per the order in I.A.No.2914/2017.