ANANTHANARAYANAN Vs. PREMALATHA

JUDGEMENT

(1.) The Tr.P(Crl).No. 129/2017 is filed by the petitioner with the request to transfer M.C.No. 327/2016 on the files of the Family Court, Kannur to the Family Court, Ottapalam. The petitioner herein had married the respondent herein and a son was born in the matrimonial relationship. The matrimonial disputes between the spouses led to the institution of various proceedings.

(2.) The respondent herein had filed M.C.No. 327/2016 seeking various reliefs. It was contended by the petitioner therein, she was not residing in the address shown at Ottappalam. It was contended that the parties lived together lastly at Kannur. It was also contended that another proceeding was initiated by him as M.C.No. 97/2017, now pending before the Family Court, Ottappalam. Hence, petitioner is sought to transfer the case to Ottappalam.

(3.) In Tr.P(Crl).No. 8/2018, the prayer was to transfer M.C.No. 97/2017 pending before the Family Court, Ottappalam to Family Court at Kannur. Her case was that she was permanently residing at Pallikunnu in Kannur District and she found it extremely difficult to travel to ottappalam and to contest the proceedings. It was contended that the Family Court at Ottappalam did not have any jurisdiction to try the matter.