Suhana Rahim vs Muhammed Harris
2022 Latest Caselaw 8332 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
       FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                         TR.P(C) NO. 10 OF 2022
AGAINST THE ORDER/JUDGMENT IN O.P(RES) 1363/2020 OF FAMILY COURT,
                                THRISSUR
PETITIONER/RESPONDENT:

          SUHANA RAHIM
          AGED 26 YEARS
          D/O. RAHIM, KIZHAKKETHODUKKAYIL HOUSE,
          THAMARASSERY, KOZHIKODE DISTRICT - 673573.
          BY ADVS.
          SAIJO HASSAN
          BENOJ C AUGUSTIN
          RAFEEK. V.K.
          P.PARVATHY
          AATHIRA SUNNY
          NAZRIN HALLAJ
          ABHIRAMI DINESH
          RENJINI M. RENJITH
          ROSE MATHEW
          K.N.MUHAMMED THANVEER


RESPONDENT/PETITIONER:

          MUHAMMED HARRIS
          AGED 36 YEARS
          S/O.MUHAMMED MUSTAFA, OOKAYIL HOUSE,
          VELLARAKKAD P.O, THRISSUR DISTRICT - 680504.
          BY ADV ANJALI MENON


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 10 OF 2022
                                 2



                          ORDER

Dated this the 1st day of July, 2022

This transfer petition has been filed under Section 24

of the Code of Civil Procedure.

2. In this case, petitioner, who is the wife of the

respondent seeks transfer of O.P. (Restitution of Conjugal

Rights) No.1363/2020 pending before the Family Court,

Thrissur to Family Court, Kozhikode, highlighting her

convenience.

3. Though the respondent appeared through

lawyer, no counter affidavit was filed. More so, no

representation also.

4. Therefore, taking note of the convenience of the

petitioner, I am inclined to allow this transfer petition.

In the result, this transfer petition stands allowed.

O.P. (Restitution of Conjugal Rights) No.1363/2020

pending before the Family Court, Thrissur shall stand TR.P(C) NO. 10 OF 2022

transferred to Family Court, Kozhikode. The Family Court,

Thrissur is directed to forward the case records to the

Family Court, Kozhikode, forthwith.

Parties shall appear before the Family Court,

Kozhikode on 20.07.2022.

Registry shall forward a copy of this order to the

Family Courts concerned, within seven days, for

information and compliance.

Sd/-

A. BADHARUDEEN JUDGE nkr TR.P(C) NO. 10 OF 2022

APPENDIX OF TR.P(C) 10/2022

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF PETITION IN O.P(RESTITUTION OF CONJUGAL RIGHTS), NO.1363/2020 ON THE FILE OF THE FAMILY COURT, THRISSUR.