Reshma Krishnan vs Reshma Krishnan
2021 Latest Caselaw 9095 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                         Tr.P(C).No.68 OF 2021

  AGAINST THE ORDER/JUDGMENT IN OPHMA 972/2018 OF FAMILY COURT,
                          KOTTARAKKARA


PETITIONER/RESPONDENT:

             RESHMA KRISHNAN,
             AGED 24 YEARS
             D/O. T.RADHAKRISHNAN, RESIDING AT KRISHNA VILASAM,
             PULI MATHUKUDIELAYIL, PULIMETHU VILLAGE,
             CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM-695 304.

             BY ADV. SRI.M.R.SARIN

RESPONDENT/PETITIONER:

             VINUKUTTAN V.S,
             AGED 30 YEARS
             S/O. VIJAYANKUTTY, RESIDING AT V.S.BHAVAN, VELIYAM
             VILLAGE, MILORD P.O., KAYILE KOIPARAMBU, KOTTARAKARA
             TALUK, KOLLAM-691 537.


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P(C).No.68 OF 2021

                                  2




                            JUDGMENT

Dated this the 18th day of March 2021

I heard the learned counsel for the petitioner who is the

wife and the respondent in O.P.(HMA)No.972/2018.

2. The request made by the petitioner in this transfer

petition is for transfer of O.P from the file of the Family Court,

Kottakkara to Family Court, Attingal.

3. The said O.P was filed by the respondent, husband

seeking restitution of conjugal rights. The contention of the

petitioner is that she is residing within the jurisdictional limits of

Family Court, Attingal. She has to travel approximately 50 km from

her residence to reach the Family Court, Chavara. According to her,

the Family Court, Attingal is a place convenient to her for pursuit

of litigations.

4. Even though, respondent was served, he did not

appear and file any counter disputing the claim of the petitioner.

Having going through the materials on record, as I am satisfied

that the request made by the petitioner is lawful and reasonable.

In the result, the petition is allowed, withdrawing O.P. Tr.P(C).No.68 OF 2021

(HMA)No.972/2018 on the file of the Family Court, Kottarakkara

and it is made over to it to Family Court, Attingal. The transferee

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

appearance of the parties and issue notice to them.

Sd/-

T.V.ANILKUMAR JUDGE SMF Tr.P(C).No.68 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 THE TRUE COPY OF O.P. HMA NO.972/2018 PENDING BEFORE THE FAMILY COURT, KOTTARAKARA.

ANNEXURE A2 THE TRUE COPY OF THE OP NO.993/2018 ON THE FILE OF THE FAMILY COURT, ATTINGAL.

//TRUE COPY// PA TO JUDGE