SUJA LEKSHMI Vs. JAYACHANDRAN S.

JUDGEMENT

(1.) The prayers in this Transfer Petition (Civil) filed under section 24 of the Code of Civil Procedure are as follows :

(2.) Heard Sri.T.K.Ananda Krishnan, learned counsel appearing for the petitioner and Sri.J. Jayakumar, learned counsel appearing for the respondent.

(3.) The petitioner herein is the divorced wife of the respondent herein. Difference of opinion between them have led to the litigative proceedings. The marriage between the petitioner and the respondent has been dissolved in mutual consent as per judgment in O.P. No.374 of 2017 of the Family Court, Attingal. In their wedlock, a minor girl of aged 14 years and minor son of aged 11 years were born. Now the dispute is with regard to the custody of the children which resulted in O.P.(G and W) No.1496/2017 before the Family Court, Attingal. Both the parties were residing at Pothencode which is within the territorial jurisdiction of the Family Court, Attingal. The dispute regarding the custody of the children as raised in O.P.(G and W) No.1496/2017 was settled between the parties before the Family Court, Attingal through Annexure 2 memorandum of agreement dated 06.01.2018. Annexure 2 agreement dated 06.01.2018 reads as follows :