ANISH ANANDAN Vs. LEKSHMI

JUDGEMENT

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

(2.) The petitioner herein is the husband of the respondent herein. Differences of opinion have led to matrimonial disputes and this has led to the respondent-wife filing Anx.A-1 O.P.No.257/2016 before the Family Court, Irinjalakuda, seeking dissolution of marriage. It is this Anx.A-1 Original Petition that is sought to be transferred as per the prayer in this Transfer Petition (Civil).

(3.) It is stated that the petitioner is both physically and mentally disabled after an accident that occurred on 4.5.2011 while he was working in Muscat. That after the accident, he is suffering from 100% disability and he is always in an unconscious state of mind and he is fully looked after by his parents and he is always assisted by bye-stander. That the petitioner resides in Thiruvalla and he finds it extremely difficult to travel all the way from Thiruvalla to Irinjalakuda, where the Anx.A-1 O.P for divorce has been filed.