JANE CHACKUPURAKAL Vs. MAX GEORGE

JUDGEMENT

(1.) The appellants are the petitioners in Tr.P.(C) No.400 of 2017 of this Court. They are the respondents in Original Petition No.292 of 2016 on the files of the Family Court, Kottayam at Ettumanoor. The appellants sought for transfer of the said Original Petition from the Family Court, Kottayam to the Family Court, Ernakulam, as the appellants are permanent residents of Ernakulam, though they are employed in Germany.

(2.) The respondent herein opposed the said application. After considering the rival pleas, the Single Bench of this Court passed the impugned order, dismissing the said Transfer Petition, on a finding that the transfer petition is groundless. The said order is challenged in this transfer appeal.

(3.) Heard the learned counsel for the appellants and the learned counsel for the respondent.