ANZIL Vs. MIRAZA ASHRAF AND OTHERS

JUDGEMENT

(1.) The prayer in Tr.P.C. No. 34 of 2018 is as follows :

(2.) Heard Sri. K. Najeeb, learned counsel appearing for the petitioners. Though notice process on the respondent in these cases has been duly completed, there is no appearance for that party.

(3.) The first petitioner is the wife of the respondent herein. Differences of opinion between the parties have led to matrimonial disputes. The respondent-husband has filed O.P. No. 880 of 2017 (referred to as Annexure-A1 in Tr.P.(C) No. 34 of 2018) before the Family Court, Mavelikkara, seeking realisation of money alleged to have been paid as mehar to the wife. The respondent-husband has also filed O.P. No. 881 of 2017 (referred to as Annexure-A1 in Tr.P.(C) No. 36 of 2018) before the Family Court, Mavelikkara, seeking restitution of conjugal rights. The first petitioner-wife has filed O.P. No. 288 of 2017 (for divorce), O.P. No. 289 of 2017 (for return of gold ornaments and money) and Maintenance Case, M.C. No. 34 of 2017 (for maintenance) before the Family Court, Alappuzha. The petitioners would contend that they are now residing at Komanamuri, Near Ambalapuzha, Alappuzha District, and they find it extremely difficult to travel all the way from their residential place at Ambalapuzha to attend to the above-said Family Court proceedings before the Family Court, Mavelikkara. It is also pointed out that the respondent-husband is residing near Karthikapally, Alappuzha, and that he will have much difficulties in travelling all the way from his residential locality to Alappuzha, if the above cases are transferred as sought for in these Transfer Petitions.