VIDYA VENUGOPAL Vs. NITIN CHANDRAN

JUDGEMENT

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

(2.) Heard Sri. Srinath Girish, learned counsel appearing for the petitioner (wife) and Sri. V.T.K. Mohanan, learned counsel for the respondent (husband).

(3.) It is stated that the petitioner and the respondent are wife and husband respectively. Differences of opinion between the spouses have led to matrimonial disputes, which in turn have led to litigative proceedings between the parties. It is stated that the respondent (husband) has filed O.P. No. 331/2015 before the Family Court, Kozhikode, seeking divorce. The petitioner (wife) has also instituted proceedings under the Domestic Violence Act before the Judicial First Class Magistrate Court, Vadakara, against the respondent (husband). It is stated that the petitioner is residing along with the respondent in the same house at Vadakara and she does not have any income of her own and is dependent on her father. She finds it difficult to travel from Vadakara to Kozhikode to attend the litigative proceedings there. It is in the above circumstances that the petitioner has filed the instant Transfer Petition (Civil) with the aforementioned prayer.