DONA THOMAS & ORS. Vs. JOSE PAPPACHAN

JUDGEMENT

(1.) The prayer in this Transfer Petition (Civil) is as follows :

(2.) Heard Sri.Manu Ramachandran, learned counsel appearing for the petitioners and Sri.V.Premchand, learned counsel for the respondent.

(3.) The 1st petitioner herein is the wife of the respondent herein. The 2nd petitioner is the mother of the 1st petitioner herein. Differences of opinion between the parties have led to matrimonial disputes, which in turn has led to the petitioner/wife filing Annexure-A1 O.P.No.244/2016, seeking for the realisation of the petitioner's paternal share and salary amount entrusted with the respondents, before the Family Court, Thiruvalla. It was later that the respondent/husband has filed Annexure-A2 O.P.No.85/2017 seeking return of gold ornaments before the Family Court, Kottarakara. Petitioners would submit that they find it extremely difficult to travel all the way from her residence at Ezhumattoor village in Mallappally Taluk, Pathanamthitta District to Kottarakara in relation to Annexure-A2 O.P.No.85/2017, which is pending before the Family Court, Kottarakara.