Athira vs Suneesh
2021 Latest Caselaw 21008 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
              THE HONOURABLE MR.JUSTICE K. BABU
 WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA,
                                1943
                    TR.P(C) NO. 19 OF 2020
   AGAINST THE JUDGMENT IN OPHMA 2828/2018 OF FAMILY
            COURT,TRIVANDRUM, THIRUVANANTHAPURAM
PETITIONER:

            ATHIRA
            AGED 24 YEARS
            D/O. SASANKAN, RESIDING AT SANGEETHA, VADACKAL
            P.O., KALARCODE, ALAPPUZHA, PIN-688 003.
            BY ADV K.N.VENUGOPALA PANICKER


RESPONDENT:

            SUNEESH
            AGED 32 YEARS
            S/O. SUBHASH, RESIDING AT CHERIYIL VEEDU,
            KAPPANATTU, KAVALAM, KAINADY P.O., ALAPPUZHA
            DISTRICT, PIN-686 534.
            BY ADV SMT.BOBY M.SEKHAR



     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION    ON   06.10.2021,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Tr.P.C.No.19/2020                          2


                               K.BABU, J.
            ===========================
                        Tr.P.C No.19 of 2020
            ===========================
               Dated this the 6th day of October, 2021

                                ORDER

The learned counsel for the petitioner submitted that O.P(HMA)

No.2828 of 2018, which is sought to be transferred, has been settled

between the parties and the same has already been disposed of.

Therefore, the Tr.P.C has become infructuous.

Hence the Tr.P.C is dismissed as infructuous.

sd/-

K.BABU, JUDGE lgk

APPENDIX OF TR.P(C) 19/2020

PETITIONER ANNEXURE ANNEXURE A1 TRUE COPY M.C.NO.170/2018 OF FAMILY COURT, ALAPPUZHA FILED BY THE PETITIONER.

ANNEXURE A2 TRUE COPY OF THE OP(HMA) NO.2828/2018 OF FAMILY COURT, THIRUVANANTHAPURAM FILED BY THE RESPONDENT.