ASLAM MOHAMMED. P AND OTHERS Vs. RAMZIYA ASHRAF

JUDGEMENT

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

(2.) Heard Sri.Sergi Joseph Thomas, learned counsel appearing for the petitioners and Sri.Abu Mathew, learned counsel appearing for the respondent.

(3.) As per the averments in the petition, the 1st petitioner herein is the husband of the respondent herein. 2nd and 3rd petitioners herein are the parents of the 1st petitioner. Differences of opinion between the spouses have led to matrimonial disputes. Anx. A-1 O.P.No. 575/2016 has been filed by the respondent (wife) before the Family Court, Ettumanoor, Kottayam, seeking return of gold ornaments and money. The respondent (wife) has also filed M.C.No.142/2017 before the Family Court, Ettumanoor, Kottayam, seeking maintenance. The petitioners would allege that when they had appeared before the mediation centre, attached to the Family Court, Ettumanoor, they were threatened with physical injury by the respondent and certain anti social anti social elements and that thereafter on 6.7.2017 about 10.30 p.m. around five people came to the house of the petitioners and threatened 2nd and 3rd petitioners and abused them using filthy language. That the petitioners had immediately brought to the notice of the Dy. Superintendent of Police, Kanjirappally by filing Anx.A-2 petition, for which Anx. A-3 receipt was issued by that office. The petitioners apprehend further violent behaviour from the respondent and her family members. It is on this basis that the petitioners seek transfer of the present Anx. A-1 O.P(C).No. 575/2016 from the file of the Family Court, Ettumanoor, Kottayam to the Family Court, Pala, Kottayam District.