SATHYAPRIYA Vs. VINODKUMAR

JUDGEMENT

(1.) The prayer in Transfer Petition No. 37 of 2018 is as follows :

(2.) Heard Sri. A.T.Anil Kumar, learned counsel appearing for the petitioner. Though notice has been duly served on the respondent in these two cases, the said party has entered appearance.

(3.) The petitioner herein is the wife of the respondent herein. Differences of opinion have led to matrimonial disputes between the parties which in turn has led to litigative proceedings between the parties. The respondent-husband has filed O.P. No. 894 of 2014 (referred to in Exhibit-P1 in Tr.P.C. No. 37 of 2018) before the Family Court, Attingal, seeking divorce. The respondent-husband has also filed O.P. No. 1428 of 2017 (referred to in Exhibit-P1 in Tr.P.C. No. 39 of 2018) before the Family Court, Thrissur, seeking cancellation of a document. The petitioner-wife has filed O.P. No. 294 of 2017 (referred to in Exhibit-P2 in both the Transfer Petitions) before the Family Court, Palakkad, seeking recovery of gold ornaments and money. The petitioner-wife has also filed M.C. No. 38 of 2017 before the Family Court, Palakkad, seeking maintenance. The petitioner-wife would contend that she is now residing at Thirunellayi in Palakkad District, along with her parents and that she finds it extremely difficult to travel all the way from her residential place at Thirunellayi, Palakkad District to attend to the litigative proceedings before the Family Court, Attingal, as well as to the Family Court, Thrissur.