RINCY ROJI Vs. C

JUDGEMENT

(1.) The prayer in Tr.P(C).No. 433/2017 is as follows:

(2.) Heard Sri.Liji.J.Vadakedom, learned counsel appearing for the petitioner (wife) in both the cases and Sri.G.Ram Mohan, learned counsel appearing for the respondent (husband) in both the cases.

(3.) It is stated that the petitioner (wife) is presently residing at Kappadu, near Kanjirappally in Kottayam district. Differences of opinion between the parties led to matrimonial disputes. It is stated that the respondent (husband) has filed Anx.I O.P.No.1203/2015 for divorce and O.P.(G.W) No.591/2017 for permanent custody of the child before the Family Court, Nedumangad. It is further stated that serious difficulties will be caused to the petitioner, if she is required to attend the Family Court at Nedumangad, in connection with the Original Petitions filed by the respondent (husband), before the Family Court at Nedumangad. It is in the above circumstances that the petitioner has filed the instant Transfer Petition (Civil) with the aforementioned prayer.