ASHA S. NAIR Vs. B.K. RAJEEV

JUDGEMENT

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

(2.) Heard Smt. T.S. Maya Thiyadil, learned counsel appearing for the petitioner and Sri.Saju.J.Panicker, 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, which in turn has led to litigative proceedings between them. The petitioner - wife has filed Annexure-A M.C.No.182 of 2017 before the Family Court, Ernakulam. The respondent - husband has filed Annexure-B Divorce O.P.(HMA) No.225 of 2017 before the Family Court, Kollam, seeking divorce. The petitioner is now staying at Padivattom, Near Edappally in Ernakulam District, and she finds it extremely difficult to travel all the way from her residential locality to attend to the divorce litigative proceedings pending before the Family Court, Kollam. It is in the light of these aspects that the above Transfer Petition (Civil) has been filed with the abovesaid prayer.