VIDYA Vs. VIJAYAMMA

JUDGEMENT

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

(2.) Heard Sri.Jayapradeep, learned counsel for the petitioner, Sri.Nidhi Balachandran, learned counsel for R-1 and Sri.Rinni Stephen Chamaparambil, learned counsel for R-

(3.) The petitioner herein is the wife of the 2nd respondent herein. The 1st petitioner herein is the mother of the 2nd respondent herein. Difference of opinion between the spouses have led to matrimonial disputes between the parties which led to the respondent instituting Anx.A-1 O.P(HMA)1182/2015 before the Family Court, Mavelikkara, seeking divorce. It is the case of the petitioner that she was send away from her matrimonial home by the respondents and later she has come back to live in her matrimonial home and that later in view of the interim order passed by this Court dated 12.4.2017 on I.A.No.1040/2017 in this petition whereby the respondents were restrained from sending away the petitioner from the matrimonial home and produced the interim order passed in this petition and that she is once again residing in her marital home, etc. It is pointed out that the 1st respondent/mother-in-law, has filed Anx.A-3 Original Suit, O.S.No.4/2016 before the Sub Court, Mavelikkara, wherein the 2nd respondent-husband and the petitioner-wife have been arrayed as defendants therein and the prayers in Anx.A-3 Original Suit are as follows: