ALICE AND ANR. Vs. ANEESH K.R.

JUDGEMENT

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

(2.) Heard Sri.Arun Mathew Vadakkan, the learned counsel appearing for the petitioners and Sri.M.V.Rajendran Nair, the learned counsel appearing for the respondent.

(3.) The 1st petitioner is the mother of the deceased wife of the sole respondent. The 2nd petitioner herein is the son of the 1st petitioner. It is stated that the one child born in the said matrimonial relationship of the respondent is now with the 1st petitioner and the other child is with the respondent. The respondent has filed Annexure A O.P(G.W) No.534/2017 before the Family Court, Kattapana, seeking custody of the minor girl child. It is the case of the petitioners that though the respondent herein is a permanent native of Idukki district, he is settled at Kannur for his job purposes and thereafter he entered into the marriage with the daughter of the 1st petitioner and that even now he is presently residing at Kannur, but he has deliberately and wrongfully shown his address in Annexure A O.P(GW) No.534/2017 as if he is a resident of Kattapana and that it is done only for the purpose of harassing the petitioners. It is stated that the 1st petitioner is now aged more than 50 years and that she finds it extremely difficult to travel all the way from her residence at Poovathinchola Kara near Irutty Taluk in Kannur District, to attend the Family Court proceedings before the Family Court, Kattapana in Idukki district.