SAJI Vs. SMITHA

JUDGEMENT

(1.) Tr.PC. Nos. 398 and 399 of 2017: The prayer in Tr.PC .No. 398/2017 is as follows:

(2.) Heard Sri.Santhosh P.Poduval, learned counsel appearing for the petitioner (wife and Smt.K.P.Santhi, learned counsel appearing for the respondent (husband herein.

(3.) The parties in both these Transfer Petitions are the same. The petitioner is the wife of the respondent. Matrimonial disputes between the parties have led to four litigative proceedings between them as of now. The respondent (husband O.P.No. 1629/2011 has filed before the Family Court, Thrissur seeking divorce. The respondent (husband has also filed O.P.No. 1740/2011 before the Family Court,Thrissur for realization of money. It is these two matters that are being sought to be transferred at the instance of the petitioner (wife from the Family Court, Thrissur to the Family Court, at Irinjalakuda. The petitioner (wife has filed O.P.No.363/2017 for for past maintenance, before the Family Court, Irinjalakuda. The wife has also filed maintenance claim as M.C.No.132/2016 before the Family Court, Irinjalakuda. Therefore, as of now, out of the four litigative proceedings, two are at Irinjalakuda and the remaining two are being conducted at Thrissur.