GEORGEENA P MATHEW @ SHERIN Vs. JOBY JOSE @ ABRAHAM

JUDGEMENT

(1.) The prayer in Tr.P(C) .No. 740/2017 is as follows:

(2.) The parties are the same. The petitioner is the wife of the respondent herein. Differences of opinion between the parties have led to matrimonial disputes, which in turn, have led to the initiation of litigative proceedings between the spouses. The respondent (husband) has filed O.P. (Divorce) No.332/2017 as well as O.P(Guardian) No.333/2017 both before the Family Court, Kattappana. The petitioner (wife) has filed maintenance case as M.C.No.8/2018 before the Family Court, Ettumanoor, in Kottayam district. The petitioner (wife) is now residing in her parental home at Eravimangalam near Vaikom, in Kottayam district. The petitioner would urge that she would find it extremely difficult to travel all the way from her parental house in Eravimangalam near Vaikom to Kattappana in Idukki district, in order to attend the Family Court proceedings.

(3.) Heard Smt.Manju Paul, learned counsel appearing for the petitioner (wife) and Sri.John Joseph (Roy) learned counsel appearing for the respondent (husband)