NASILA BEEVI N S Vs. SAMEER S A

JUDGEMENT

(1.) The petitioners, the daughter and her mother seek O.P.1308/2018 on the file of the Family Court, Attingal to be transferred to Family Court, Kottarakkara on the ground that if the O.P. is tried before the Family court, Attingal, it would cause inconvenience to them. The O.P.1308/2018 was filed by the respondent, the husband of the first petitioner in this O.P seeking to recover value of gold and money from the petitioners herein.

(2.) The petitioners claim to be the permanent residents of Anchal which is within the jurisdiction of Family Court, Kottarakkara. The address column of the respondent shows that he is residing presently in Chirayinkeezhu Taluk which is within the jurisdictional limit of the Family Court, Attingal. The contention of the petitioners is that the address of the respondent is bogus and it was put up in such a way as to make it a point that the Family court, Attingal is the competent court having jurisdiction to try the O.P filed by him.

(3.) Even though, notice was personally served on the respondent as early as on 2.11.2018, he did not appear before this Court either personally or through a counsel of his choice. The learned counsel for the petitioners alone was therefore heard.