SANDHYA D. Vs. KEERTHANA S.

JUDGEMENT

(1.) The prayers in this Transfer Petition (Civil) are as follows :

(2.) Heard Sri.P.Arun Kumar, learned counsel appearing for the petitioner, and Sri.T.M.Raman Kartha, learned counsel appearing for the first respondent. Though notice has been duly served on the second respondent, that party has not entered appearance.

(3.) The petitioner herein is the mother of the first respondent. The first respondent has been born in the wedlock between the petitioner herein and the second respondent. The petitioner and the second respondent have divorced and both of them have re-married. It is the case of the first respondent that both her parents had abandoned her and she was at the mercy of her maternal grandparents. She has now filed Annexure-1 O.P.No.965 of 2015 before the Family Court, Ernakulam, seeking maintenance and payment of marriage expenses from her parents (the petitioner herein and the second respondent herein). The first respondent has also filed Annexure-2 Maintenance Case, M.C.No.162 of 2015 before the Family Court, Ernakulam. It is the case of the petitioner that all the three parties in Annexure-1 O.P.No.961 of 2015 are residing near Kodungallur and that it is for the benefit of all the parties concerned that the matter which is now pending before the Family Court, Ernakulam, be transferred to the Family Court, Irinjalakuda. When the matter had come up for consideration on the previous occasion, this Court had requested Sri.T.M.Raman Kartha, learned counsel appearing for the first respondent (daughter), as to whether his party is also residing near to Kodungallur and it was submitted by the learned counsel for the petitioner that recently the first respondent has got married and the first respondent and her husband are now residing at Kodungallur. Sri.T.M.Raman Kartha, learned counsel appearing for the first respondent, has now submitted on the basis of instructions of his party that the first respondent is also residing near to Kodungallur and that she has no objection in transferring Annexure-1 O.P.No.965 of 2015 now pending before the Family Court, Ernakulam, to the Family Court, Irinjalakuda, provided this Court directs the said Family Court to expeditiously dispose of the said O.P. without any further delay. Sri.T.M.Raman Kartha, learned counsel appearing for the first respondent, would also submit that this Court may also give liberty to the first respondent to file an appropriate application for interim relief in the abovesaid O.P., which is sought to be transferred as the parents of the first respondent are abandoned her.