Aparna K.K vs Sebastian Augustine
2021 Latest Caselaw 8206 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

              THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

   WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                           Tr.P(C).No.28 OF 2021

   AGAINST THE ORDER/JUDGMENT IN OP 1410/2020 OF FAMILY COURT,
                             CHAVARA


PETITIONER:

              APARNA K.K,
              AGED 45 YEARS
              D/O. M.K. KRISHNA KUMAR,
              KRISHNA MANDIRAM,
              KOTTAKOM MURI,
              CHAVARA VILLAGE,
              KARUNAGAPPALLY TALUK,
              KOLLAM.

              BY ADVS.
              SRI.SAIJO HASSAN
              SRI.BENOJ C AUGUSTIN
              SRI.RAFEEK. V.K.
              SRI.U.M.HASSAN
              SMT.P.PARVATHY
              SMT.SURYA P SHAJI
              SHRI.MANAS P HAMEED
              SHRI.ELDHO.N.MONCY
              SMT.AATHIRA SUNNY

RESPONDENT:

              SEBASTIAN AUGUSTINE,
              AGED 48 YEARS
              S/O. LATE SUNNY AUGUSTINE,
              SANSEVAS, (MATHEY VEEDU),
              KILIKOLLOOR P.O,
              MANGAD VILLAGE, KOLLAM.

              R1   BY   ADV.   SRI.JOHNSON GOMEZ
              R1   BY   ADV.   SRI.S.BIJU (KIZHAKKANELA)
              R1   BY   ADV.   SHRI.ANANDA PADMANABHAN
              R1   BY   ADV.   SRI.SANJAY JOHNSON
              R1   BY   ADV.   SMT.UTHARA A.S
              R1   BY   ADV.   SHRI VIJAYKRISHNAN S. MENON

     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P(C).No.28 OF 2021

                                 2



                             ORDER

Dated this the 10th day of March 2021

Petitioner has filed this Transfer Petition seeking

transfer of O.P.(DA) No.1410/2020, in which she is the

respondent, from the file of Family Court, Kollam to

Family Court, Chavara.

2. The OP was filed for restitution of conjugal

rights. The contention of the learned counsel for the

petitioner is that, she is permanently residing in Chavara

Village with in the jurisdiction of Family Court, Chavara

and she finds it very difficult to travel from her place of

residence to Family Court, Kollam because of long

distance.

3. I heard the learned counsel for the petitioner

as well as the learned counsel for the respondent. The

learned counsel for the respondent submitted that, the

respondent has no serious objections to the proceedings

before the Family Court, Kollam being transferred to

Family Court, Chavara.

Tr.P(C).No.28 OF 2021

In the result, the transfer petition is allowed

withdrawing the O.P.(DA) No.1410/2020 from the file of

Family Court, Kollam and transferring it to Family Court,

Chavara. 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.28 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF O.P.(DA) NO. 1410/2020 ON THE FILE OF THE FAMILY COURT, KOLLAM.

                  //    True Copy   //   PA To Judge