Latha.M vs Ashokan V.K
2021 Latest Caselaw 13397 Ker

TR.P(C) NO. 64 OF 2021


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
         MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                           TR.P(C) NO. 64 OF 2021
   AGAINST THE ORDER/JUDGMENT IN OP(DIV)459/2020 OF FAMILY COURT,
                               PALA, KOTTAYAM
PETITIONER/RESPONDENT:

              LATHA.M
              AGED 44 YEARS
              D/O CHELLAPPAN, BETHEL HOUSE, POOZHANADU
              P.O.MANDAPATHINKADAVU, OTTASEKHARAMANGALAM VILLAGE,
              KATTAKADA TALUK, THIRUVANANTHAPURAM DISTRICT,
              PIN-695 125.
              BY ADVS.
              G.SUDHEER
              SRI.R.HARIKRISHNAN (H-308)


RESPONDENT/RESPONDENT:

              ASHOKAN V.K
              S/O KUTTAPPAN K.V, VAZHAPARAYIL HOUSE, PARATHANAM P.O.,
              MUNDAKAYAM VILLAGE, KANJIRAPPALLY TALUK, KOTTAYAM
              DISTRICT, PIN-686 514.
              BY ADVS.
              SRI.R.ANILKUMAR (KOTTAYAM)
              SRI.T.MADHU
              SMT.C.R.SARADAMANI


   THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
  28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 64 OF 2021
                                            2




                                     ORDER

Dated this the 28th day of June 2021

The marital discord between the petitioner wife

and the respondent husband, has resulted in the

respondent filing O.P.No.(Div)459/2020, before the

Family Court, Pala. The petitioner, a permanent

resident of Nedumangad, is seeking transfer of the

original petition to the Family Court, Nedumangad.

2. Even though the transfer is objected to, I

find that the petitioner being a lady and a permanent

resident of Nedumangad, cannot be compelled to

travel all the way to Pala for the purpose of attending

the case. The submission of the respondent that in

the event of the request for transfer being allowed, it

may be to Thiruvananthapuram, so that less

convenience is caused to both parties, being

reasonable, is accepted.

In such circumstances, the prayer for transfer is TR.P(C) NO. 64 OF 2021

allowed. O.P. (Div).No.459/2020 on the files of the

Family Court, Pala shall forthwith be transferred to

to the Family Court, Thiruvananthapuram. The

parties shall appear before the Family Court,

Thiruvananthapuram on 26.07.2021.

Sd/-

V.G.ARUN

JUDGE NB/28.6.21 TR.P(C) NO. 64 OF 2021

APPENDIX OF TR.P(C) 64/2021

PETITIONER'S EXHIBITS

ANNEXURE A1 TRUE COPY OF THE OP (DIV) NO 459/2020 FILED BY THE RESPONDENT BEFORE THE FILE OF THE FAMILY COURT, PALA

ANNEXURE A2 TRUE COPY OF NOTICE TO APPEAR BEFORE THE FAMILY COURT, PALA IN OP NO 459/2020 DATED 6.10.2020

RESPONDENT'S EXHIBITS: NIL

True Copy P.A. to Judge