PRABHA V.S. Vs. NARENDRANATH C.

JUDGEMENT

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

(2.) Heard Sri. Saneesh Kumar, learned counsel appearing for the petitioner and Sri.C.S.Dias, learned counsel appearing for the respondent.

(3.) The petitioner herein is the wife of the respondent herein. Difference of opinion between the parties have led to matrimonial disputes which in turn has led to the initiation of litigative proceedings between them. The husband had earlier filed O.P. No.667/2015 before the Family Court, Kozhikode seeking divorce. The petitioner then filed Tr.P.(C) No.56/2016 seeking transfer of that divorce petition to the Family Court, Ernakulam on the ground that the petitioner who is residing at Ernakulam finds it extremely difficult to travel all the way from Ernakulam to Kozhikode. This Court as per Annexure A1 order dated 19.05.2016 has allowed the said plea and accordingly, it was ordered that O.P. No. 667 of 2016 pending on the files of Family Court, Kozhikode will stand transferred to Family Court, Ernakulam and it was renumbered as O.P. No.1514/2016 and produced as Annexure A2 herein. The petitioner/wife has also filed Annexure A3 O.P. No.1218/2017 before the Family Court, Ernakulam seeking return of money and gold ornaments. The petitioner has also filed Annexure A4 M.C. No.267/2017 before the Family Court, Ernakulam claiming maintenance. Later the respondent/husband has filed Annexure A5 O.P. No.546/2017 before the Family Court, Kozhikode for cancellation of a document and declaration of rights in respect of the same property.