Neethumol Varghese vs Jomi Michael
2022 Latest Caselaw 7692 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
 TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                    TR.P(C) NO. 156 OF 2022
AGAINST THE ORDER/JUDGMENT IN OP(DIV) 496/2021 OF FAMILY
                       COURT, THIRUVALLA
PETITIONER/RESPONDENT IN THE OP:

            NEETHUMOL VARGHESE, AGED 32 YEARS,
            D/O.VARKEY P.D., PANAYATHIL HOUSE,
            VILLOONI P.O., KOTTAYAM DISTRICT - 686 008,
            PRESENTLY RESIDING AT ROOM NO.5, BLOCK 1,
            LISTER COURT, NIGHTINGALE AVENUE, HARROW,
            HA 13GJ, UNITED KINGDOM AND REPRESENTED BY
            POWER OF ATTORNEY MARY JOSEPH, AGED 60 YEARS,
            W/O.VARKEY P.D., PANAYATHIL HOUSE,
            VILLOONNI P.O., KOTTAYAM - 686 008.

            BY ADV. SRI.JINU JOSEPH

RESPONDENT/PETITIONER IN THE OP:

            JOMI MICHAEL, AGED 36 YEARS,
            S/O.N.V.MICHAEL, NIRAPPEL HOUSE, PERINGOLE,
            KAVUMBHAGOM P.O., THIRUVALLA TALUK,
            PATHANAMTHITTA DISTRICT - 689 102.


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION    ON   28.06.2022,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Tr.P.(C) No.156/2022
                                   2




                        O R D E R

The petitioner, who is the wife of the

respondent herein, who is the original

petitioner in O.P.(Div) No.496/2021 pending

before the Family Court, Thiruvalla, seeks

transfer of the same to Family Court,

Kottayam.

2. The learned counsel appeared for the

respondent did not oppose the transfer, as

sought for.

3. Accordingly, taking note of the

convenience canvassed by the petitioner, this

Transfer Petition is allowed. O.P.(Div)

No.496/2021 pending before the Family Court,

Thiruvalla, is transferred to the Family

Court, Kottayam.

4. Family Court, Thiruvalla is directed

to forward the case records in O.P.(Div) Tr.P.(C) No.156/2022

No.496/2021 to Family Court, Kottayam

forthwith.

Parties shall appear before the Family

Court, Kottayam on 21.07.2022.

Registry is directed to forward a copy of

this order within 7 days for information and

compliance to the Family Court, Thiruvalla and

Kottayam.

Sd/-

A.BADHARUDEEN, JUDGE.

ww Tr.P.(C) No.156/2022

APPENDIX OF TR.P(C) 156/2022

PETITIONER'S ANNEXURES:

ANNEXURE A1 TRUE COPY OF THE ORIGINAL PETITION IN O.P.(DIV) NO.496/2021 PENDING BEFORE FAMILY COURT, THIRUVALLA.

ANNEXURE A2 TRUE COPY OF THE ORIGINAL PETITION IN O.P.NO.1598/2021 BEFORE THE FAMILY COURT, KOTTAYAM AT ETTUMANOOR.

ANNEXURE A3 TRUE COPY OF THE ORIGINAL PETITION IN OP NO.61/2022 BEFORE THE FAMILY COURT, KOTTAYAM AT ETTUMANOOR.