SONARAJ Vs. BABURAJAN

JUDGEMENT

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

(2.) Heard Smt.Swapna Vijayan, learned counsel appearing for the petitioner and Sri.Ieans C.Chamakkala, learned counsel appearing for the respondent.

(3.) The petitioner herein is the wife of the respondent herein. Differences of opinion between the parties have led to matrimonial disputes. The respondent (husband) has filed Anx.A O.P(HMA).No. 1276/2017 before the Family Court, Kottarakkara, seeking divorce. The petitioner (wife) would contend that she is now residing at Ernakulam with child and that she finds it extremely difficult to travel all the way from Ernakulam to attend the Family Court proceedings at Kottarakkara in Kollam District. Further it is stated that the petitioner (wife) has initiated Anx.B proceedings before the Judicial First Class Magistrate's Court-VIII, Ernakulam invoking the provisions contained in Protection of Women from Domestic Violence Act and that she has secured an interim order order of residence in those proceedings under the Domestic Violence Act, in her favour.