Meghana Binoy vs Beena Radhakrishnan
2021 Latest Caselaw 16282 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                        TR.P(C) NO. 284 OF 2021
AGAINST THE ORDER/JUDGMENT IN OP 1000/2020 OF FAMILY COURT, KOTTAYAM,
                                KOTTAYAM
PETITIONER/S:

           MEGHANA BINOY
           AGED 39 YEARS
           W/O. LATE BINOY RADHAKRISHNAN, VANAMALI, S-21
           SHANTHINAGAR, TRIPUNITHURA - 682 301.

           BY ADVS.
           MOHAN JACOB GEORGE
           SMT.P.V.PARVATHY (P-41)
           SMT.REENA THOMAS
           SMT.NIGI GEORGE



RESPONDENT/S:

           BEENA RADHAKRISHNAN
           AGED 85 YEARS
           W/O. P. G. RADHAKRISHNAN, MATHRUSMRITHI, UNION CLUB ROAD,
           KOTTAYAM - 686 001 - ALSO AT SHANGRILA, PERUMPILLY,
           MULAMTHURUTHY - 682 314, ERANKULAM DISTRICT.

           BY ADVS.
           C.UNNIKRISHNAN (KOLLAM)
           ANANDA PADMANABHAN
           UTHARA A.S
           VIJAYKRISHNAN S. MENON




     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 284 OF 2021
                                          2



                                        ORDER

Dated this the 4th day of August, 2021

The petitioner is the respondent in O.P No.1000/2020, filed by

her mother-in-law, the respondent herein, seeking to appoint the

respondent as the guardian of the petitioner's children. The petitioner,

who is a permanent resident of Thripunithara, seeks transfer of the

original petition from the Family Court, Ettumanoor to the Family

Court, Ernakulam.

2.Learned counsel for the respondent submits that the

respondent has no objection in the original petition being transferred,

but the Family Court may be directed to dispose the original petition

expeditiously, taking into account the advanced age of the respondent.

Accordingly, the transfer petition is allowed. OP No.1000/2020

shall forthwith be transferred from the Family Court, Ettumanoor to

the Family Court, Ernakulam. The transferee Court shall take earnest

efforts to dispose the original petition as expeditiously as possible.

Sd/-

V.G ARUN JUDGE

SJ TR.P(C) NO. 284 OF 2021

APPENDIX OF TR.P(C) 284/2021 PETITIONER ANNEXURE

ANNEXURE A1 COPY OF THE PETITION FILED AS O.P.NO.1000/2020 BEFORE THE FAMILY COURT, KOTTAYAM AT ETTUMANOOR.

ANNEXURE A1(a) COPY OF THE INTERIM APPLICATION NUMBERED AS I.A.NO.1/2020 IN O.P.NO.1000/2020 BEFORE THE FAMILY COURT, KOTTAYAM AT ETTUMANOOR.

ANNEXURE A2 COPY OF THE SUMMONS ISSUED FROM THE FAMILY COURT IN O.P.NO.1000/2020.

ANNEXURE A2(a) COPY OF THE NOTICE ISSUED FROM THE FAMILY COURT IN I.A.NO.1/2020 IN O.P.NO.1000/2020.

ANNEXURE A3 COPY OF THE EMAIL DATED 11.11.2020 OF THE PETITIONER SENT TO HER BROTHER-IN-LAW.