Vineetha vs Lineesh
2022 Latest Caselaw 1872 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. 640 OF 2021
AGAINST THE ORDER/JUDGMENT IN OP(DIV) 606/2021 OF FAMILY COURT, VADAKARA
PETITIONER/RESPONDENT:

           VINEETHA,
           AGED 36 YEARS
           D/O.KUMARAN, RESIDING AT VALIYALUKKAL HOUSE,
           CHITTANDA, THRISSUR DISTRICT, PIN-680 585.
           BY ADV G.SREEKUMAR (CHELUR)


RESPONDENT/PETITIONER:

           LINEESH,
           AGED 37 YEARS
           S/O.NARAYANAN, RESIDING AT SREEPATMAM HOUSE,
           PAIYOLI, KOZHIKODE DISTRICT, PIN-673 522.

     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. 640 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.(Div) No.606/2021 pending before the Family Court,

Vadakara to Family Court, Thrissur highlighting her convenience.

The petitioner is the wife of the respondent.

2. The learned counsel for the petitioner submitted that

as ordered by this Court, notice against the respondent was

published in Janmabhoomi daily and the paper publication is

produced before this Court. Submission recorded. Nobody

appeared for the respondent.

3. Since the respondent is absent, I am of the view the

grievance addressed by the petitioner is having force.

Accordingly, the petition is allowed.

4. O.P.(Div).No.606/2021 pending before the Family

Court, Vadakara shall stand transferred to the Family Court,

Thrissur. Family Court, Vadakara is directed to forward the case

records to the Family Court, Thrissur forthwith. Parties shall

appear before the Family Court, Thrissur on 18.03.2022. TR.P(C) NO. 640 OF 2021

Registry shall forward a copy of this order to the Family

Court, Vadakara and Family Court, Thrissur, within 7 days for

information and compliance.

Sd/-

A. BADHARUDEEN JUDGE

nkr TR.P(C) NO. 640 OF 2021

APPENDIX OF TR.P(C) 640/2021

PETITIONER ANNEXURES

Annexure I A TRUE COPY OF THE OP (DIV) NO.606 OF 2021 ON THE FILE OF THE FAMILY COURT, VADAKARA DATED 18TH DAY OF SEPTEMBER 2021.