Sheela T.S vs Udayakumar T.S
2021 Latest Caselaw 411 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                       Tr.P(C).No.240 OF 2020

       AGAINST THE ORDER/JUDGMENT IN OP 1763/2019 OF FAMILY
                         COURT,TRIVANDRUM


PETITIONER:

              SHEELA T.S.
              AGED 59 YEARS
              THACHANKATTIL HOUSE, ALLAPRA P.O., PERUMBAVOOR,
              ERNAKULAM DISTRICT, PRESENTLY RESIDINGA AT C/O.ARUN
              KRISHNA, NADUKKUDY PARAMBIL HOUSE, SOUTH VAZHAKULAM
              P.O., ALUVA, ERNAKULAM DISTRICT-683 556.

              BY ADVS.
              SRI.E.C.POULOSE
              SMT.BOBBY RAPHEAL.C

RESPONDENT:

              UDAYAKUMAR T.S.
              AGED 60 YEARS
              S/O.THULASEEDHARAN.K., TC 41/258(1) HARITHA,. MRA-
              172A, ATTUKAL ROAD, MANACAUD P.O.,
              THIRUVANANTHAPURAM-695 009.


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                   2
Tr.P(C).No.240 OF 2020




                            ORDER

The petitioner-wife seeks for transfer of

O.P.No.1763/2019 pending on the files of the Family

Court, Thiruvananthapuram to the Family Court,

Muvattupuzha.

2. Inspite of service of notice on the respondent-

husband, there is no appearance.

3. The petitioner is presently residing at Aluva.

The petitioner is unemployed and does not have any

source of income. The Family Court at

Thiruvananthapuram is stated to be more than 200kms

away. The petitioner has filed M.C.No.56/2020 before the

Family Court, Muvattupuzha against the respondent

seeking maintenance, which is pending. In the

circumstances, I am of the opinion that the transfer as

sought for can be granted.

In the result, the transfer petition is allowed. O.P.

No.1763/2019 pending on the files of the Family Court,

Tr.P(C).No.240 OF 2020

Thiruvananthapuram will stand withdrawn and

transferred to the Family Court, Muvattupuzha.

Sd/-

SATHISH NINAN

JUDGE

rsr

Tr.P(C).No.240 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF OP NO.1763/2019 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT, THIRUVANANTHAPURAM.

ANNEXURE A2 TRUE COPY OF MC NO.56/2020 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, MUVATTUPUZHA.