SUSHEELADEVI A.R. Vs. K.V. RADHAKRISHNAN

JUDGEMENT

(1.) These petitions are filed under Section 24 of the Cr.P.C. seeking transfer of proceedings pending before the Family Court.

(2.) The petitioner and the respondent got married on

(3.) 2.2016. Both were divorcees at the time of marriage and they had hoped for a bright future and a new lease of life. However, their hopes were short lived. They fell apart and started residing separately. As is the trend now, they decided to fight it out in a court of law. 3. These are the proceedings, which have been instituted by either of the parties and pending before the respective courts: