Neethu K.P vs Arun J.R
2021 Latest Caselaw 8058 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

    TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

                       Tr.P(C).No.179 OF 2020

   AGAINST THE ORDER/JUDGMENT IN OP 1927/2019 OF FAMILY COURT,
                            ATTINGAL


PETITIONER:

              NEETHU K.P
              AGED 28 YEARS
              D/O. SARASAMMA,
              PARIYARATH HOUSE,
              EDAYARANMULA P.O.,
              EDAYARANMULA VILLAGE,
              PIN-685932,
              PATHANAMTHITTA DISTRICT.

              BY ADVS.
              SRI.ARUN THOMAS
              SRI.JENNIS STEPHEN

RESPONDENT:

              ARUN J.R.
              AGED 37 YEARS
              S/O.JAGANADHAN,
              VELIKKAKATHU HOUSE,
              KEEZHATTINGAL VILLAGE,
              PERUMKULAM P.O., PIN-695102,
              CHIRAYINKEEZHU TALUK,
              THIRUVANANTHAPURAM DISTRICT.


     THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P(C).No.179 OF 2020

                                      2




                            ORDER

Dated this the 9th day of March 2021

Petitioner has filed this Transfer Petition seeking

transfer of O.P. No. 1927 of 2019, in which she is the

respondent, from the file of Family Court, Attingal to

Family Court, Pathanamthitta contending that it may not

be convenient for her to travel upto Family Court, Attingal

and effectively conduct the proceedings.

2. O.P.No. 1927 of 2019 was filed by the

respondent-husband for dissolution of marriage. The

learned counsel for the petitioner submits that, she has

already filed O.P. NO. 110/2020 before the Family Court,

Pathanamthitta for recovery of monetary relief and Crl. M.

C. 21/2020 for claiming maintenance before the Family

Court, Pathanamthitta.

3. She is residing in Edayaranumla within the

jurisdiction of Family Court, Pathanamthitta. Notice on this

transfer petition was served on the learned counsel Tr.P(C).No.179 OF 2020

appearing for the respondent in the lower court. No

counter is seen filed opposing the transfer petition.

4. Considering the submission made before me on

behalf of the petitioner, I am satisfied that, OP No. 1927 of

2019 ought to be ordered to be transferred from Family

Court, Attingal to Family Court, Pathanamthitta.

In the result, the transfer petition is allowed

withdrawing the O.P. No. 1927 of 2019 from the file of

Family Court, Attingal and transferring it to Family Court,

Pathanamthitta. It is directed that the transferee Family

Court on receipt of the records shall fix an early date for

appearance of the parties and issue notice to them.

(Sd/-) T.V. ANILKUMAR, JUDGE

LU Tr.P(C).No.179 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE NOTICE RECEIVED BY THE PETITIONER FROM THE FAMILY COURT, ATTINGAL.

ANNEXURE 2 TRUE COPY OF THE O.P.(DIVORCE) NO.1927/2019 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT, ATTINGAL.

ANNEXURE 3 TRUE COPY OF THE O.P.(PAT) NO.110/2020 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, PATHANAMTHITTA.

ANNEXURE 4 TRUE COPY OF THE M.C.NO.21/2020 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, PATHANAMTHITTA.

                //   True Copy //      PA to Judge