PRINCY NINAN Vs. SANIL C JOHN & ORS.

JUDGEMENT

(1.) The prayer in Tr.P.(C) No.378 of 2017 is as follows:

(2.) Heard Sri.Gopalakrishna Kurup, learned Senior Counsel instructed by Smt.Deepthi S.Menon, learned counsel appearing for the petitioner in these three cases and Sri.V.Philip Mathew, learned counsel for the respondents.

(3.) The petitioner in Tr.P.(C) No. 378/2017 (who is also the first petitioner in Tr.P.(C) No. 379/2017 and the sole petitioner in Tr.P.(C) No. 380/2017) is the wife of the first respondent in Tr.P.(C) No. 378/2017 (who is also the respondent in Tr.P.(C) Nos. 379 and 380 of 2017. Differences of opinion between the spouses have led to matrimonial disputes. The petitioner (wife) has filed O.P.No.71 of 2016 (for realisation of money and gold) and O.P.(Div) 72/2016 (for divorce) before the Family Court, Pathanamthitta. The respondent (husband) has filed O.P.No.637 of 2016 (for recovery of money) before the Family Court, Pathanamthitta. The respondent (husband) has also filed O.P. (G and W) 390 of 2016 before the Family Court, Pathanamthitta seeking custody of the child. These three transfer petitions are in relation to the above said three matters other than O.P.(G and W) 390 of 2016.