ABHILASH P.D. AND OTHER Vs. REMYA R.

JUDGEMENT

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

(2.) Heard S.K. Madhu, learned counsel appearing for the petitioner. Though notice notice has been duly served on the respondent there is no appearance for that party.

(3.) The 1st petitioner herein is the divorced husband of the respondent herein. The 2nd petitioner is the father of the 1st petitioner. The respondent (wife) had filed Anx.A-1 O.P.No.18/2016 before the Family Court, Kollam, seeking recovery of money and later, on establishment of the new Family Court, at Chavara, the said case was transferred to the Family Court, Chavara, wherein it has been renumbered as O.P.No. 1047/2016. It is this case (viz. O.P.No. 1047/2016), which is now pending before the Family Court, Chavara that is sought to be transferred to the Family Court, Pala.