OMANA RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The 2nd respondent (wife) is the 1 st respondent in M.C.No.13/2019 on the file of the JFCM, Chittoor, Palakkad district, which has been filed under Sec.12 of the Protection of Women from Domestic Violence Act, 2005. The 3 rd petitioner herein is the husband of the 2nd respondent and the 1st and 2nd petitioners herein are the mother and father respectively of the 3 rd petitioner herein (husband). The petitioners herein have been arrayed as respondents in the abovesaid MC.No.13/2019 on the file of the JFCM, Chittoor.

(2.) The petitioners would point out that the 1 st and 2nd petitioners are aged 60 years and 63 years respectively, and that they find extremely difficult to travel all the way from Idukki to attend to the Court in the above M.C., which is now pending before the JFCM, Chittoor, Palakkad district. It is mainly on this premise that the petitioners would pray that the matter in M.C.13/2019 which is now on the file of the JFCM, Chittoor may be transferred to JFCM, Nedumkandom, Idukki district. The difficulty projected on behalf of the 3rd petitioner (husband) is that the two children born in the wedlock between the spouses are now with the petitioner and he finds it difficult to leave the children to attend the court proceedings in Palakkad district.

(3.) Heard Sri.P.V.Jeevesh, learned counsel appearing for the petitioners and Sri.Saigi Jacob Palatty, learned Prosecutor appearing for the 1st respondent State. In the nature of the orders proposed to be passed in this petition, notice to contesting respondent No.2 will stand dispensed with.