PREMALATHA. N. Vs. ANANTHANARAYANAN P.G.

JUDGEMENT

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

(2.) Heard Sri. P. Jayaram, learned counsel appearing for the petitioner and Sri. P.K. Ravisankar, learned counsel appearing for the respondent.

(3.) The petitioner is the divorced husband of the respondent. The marriage between these spouses was dissolved as per Annexure-R2 judgment dated 4.8.2016 rendered by the Family Court, Kannur in O.P. No. 779 of 2015. The respondent has filed Annexure-A1 O.P. No. 753 of 2017 before the Family Court, Kannur, seeking return of gold ornaments or in lieu thereof for return of the monetary value thereof. The petitioner's case is that both the petitioner and the respondent are residing at Ottapalam, Palakkad, and that the matter in Annexure-A1 O.P. No. 753 of 2017 has been deliberately filed by the respondent before the Family Court, Kannur, to cause inconvenience and hardships to the petitioner. The petitioner would further urge that earlier the respondent had filed M.C. No. 161 of 2007, M.C. No. 216 of 2013 and M.C. No. 8 of 2013 all for maintenance claims, before the Family Court, Ottapalam, and before the Family Court, Palakkad, and that the present attempt to institute Annexure-A1 Original Petition, O.P. No. 753 of 2017 before the Family Court, Kannur, is causing great hardships and difficulties for him.