MILU MARTIN Vs. C.K. REJI

JUDGEMENT

(1.) The prayer in Tr.P.(C) No. 40 of 2018 is as follows :

(2.) Heard Sri. Biju George, learned counsel appearing for the petitioner and Sri. P.P.Biju, learned counsel appearing for the respondent.

(3.) The petitioner herein is the wife of the respondent herein. Difference of opinion between the parties have led to matrimonial disputes which in turn has led to litigative proceedings between them. The respondent-husband has filed O.P. No. 766 of 2017 before the Family Court, Muvattupuzha, seeking restitution of conjugal rights. The petitioner-wife has filed M.C. No. 43 of 2015 before the Judicial First Class Magistrate Court, Kolencherry, for maintenance in terms of the provisions contained in the Protection of Women from Domestic Violence Act and the said case has now been transferred to the Judicial First Class Magistrate Court-VIII, Maradu, Ernakulam, where it has been re-numbered as M.C. No. 22 of 2017. The petitioner-wife would contend that she is residing at Maradu in Ernakulam along with her parents and there is none to look after her minor child and that she finds it extremely difficult to travel all the way from Maradu in Ernakulam District, to attend to the Family Court proceedings at Muvattpuzha. The plea for transfer is opposed by the respondent on the ground that it would cause unnecessary hardships to him in case the plea for transfer is allowed. Sri. P.P.Biju, learned counsel appearing for the respondent, would also submit that this Court may also issue necessary directions in the matter of effective mediatory efforts between the parties.