Athira P.R vs Dr.Sudhi T.K
2022 Latest Caselaw 1870 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
    FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                         TR.P(C) NO. 362 OF 2021
   AGAINST THE ORDER/JUDGMENT IN OP 456/2021 OF FAMILY COURT,
                               MALAPPURAM
PETITIONER/RESPONDENT:

             ATHIRA P.R.,
             AGED 31 YEARS
             D/O. PUTHANPURAKKAL RAVEENDRAN,
             MIDHILA HOUSE, MOOONNAMOOLA,
             MEENADATHUR P.O., TIRUR TALUK,
             MALAPPURAM DISTRICT
             BY ADV K.RAKESH


RESPONDENT/PETITIONER:

             DR.SUDHI T.K.,
             AGED 34 YEARS
             S/O. THAZHATHUKUNNATH SREEDHARAN,
             'CHANDRAKANDAM', HOUSE, CHANDAKUNNU,
             MAYYATHANI, NILAMBUR TALUK,
             MALAPPURAM DISTRICT, PIN-679 329
             BY ADV G.SREEKUMAR (CHELUR)



     THIS     TRANSFER    PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 18.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 TR.P(C) NO. 362 OF 2021
                                     2


                               ORDER

Dated this the 18th day of February, 2022

This is an application filed by the petitioner herein to transfer

O.P.No.456/2021 pending before the Family Court, Malappuram to

Family Court, Tirur highlighting her convenience to contest the

case. The petitioner is the wife of the respondent.

2. The respondent appeared through Adv.G.Sreekumar

and he submitted that the custody order to produce the child is still

pending and there shall be a direction to comply the said order to

satisfy the desire of the father to see the child. He submitted

further that with the said direction, O.P.No.456/2021 can be

transferred as prayed for.

3. In view of the above submission, O.P.No.456/2021

pending before the Family Court, Malappuram shall stand

transferred to the Family Court, Tirur. Family Court, Malappuram is

directed to forward the case records to the Family Court, Tirur

forthwith. Parties shall appear before the Family Court, Tirur on

18.03.2022.

TR.P(C) NO. 362 OF 2021

4. It is specifically ordered that the petitioner shall obey

the order of production of child passed by the Family Court

facilitating the respondent herein to see the child without fail and

any dereliction will be viewed seriously, if not complied otherwise.

Registry shall forward a copy of this order to the Family

Court, Malappuram and Family Court, Tirur, within 7 days for

information and compliance.

Sd/-

A. BADHARUDEEN JUDGE nkr TR.P(C) NO. 362 OF 2021

APPENDIX OF TR.P(C) 362/2021

PETITIONER ANNEXURES Annexure A TRUE COPY OF THE NOTICE ISSUED BY THE FAMILY COURT, MALAPPURAM TO THE PETITIONER IN OP NO.456/2021 Annexure B TRUE COPY OF THE NOTICE ISSUED BY THE FAMILY COURT, MALAPPURAM TO THE PETITIONER IN IA NO.2/2021 IN OP NO.456/2021