JOLLY SAMUEL Vs. SAMUEL JOHN AND ANOTHER

JUDGEMENT

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

(2.) Heard Sri. M.B. Sandeep, learned counsel appearing for the petitioners and Sri. Issac Ninan, learned counsel appearing for the respondent.

(3.) The first petitioner herein is the husband of the respondent herein. The second petitioner herein is the father of the first petitioner. Differences of opinion between the parties have led to matrimonial disputes which in turn has led to litigative proceedings between them. The respondent-wife has filed Annexure-A1 O.P. No. 1208 of 2015 before the Family Court, Mavelikkara, seeking return of money. The first petitioner-husband has filed Annexure-A3 O.P. No. 983 of 2016 before the Family Court, Ernakulam, seeking divorce. The respondent-wife had filed Annexure-A2 Maintenance Case, M.C. No. 3 of 2016 before the Judicial First Class Magistrate Court-IX, Ernakulam, at Kunnumpuram, under the provisions of the Protection of Women from Domestic Violence Act. Annexure-A4 order dated 20.1.2016 was rendered by the Judicial First Class Magistrate Court-IX Ernakulam, at Kunnumpuram on Crl. M.P. No. 37 of 2016 in the above-said proceedings under the Protection Women from Domestic Violence Act. Annexure-A4 order dated 20.1.2016, which reads as follows :