Kavya Jogy vs Hary Thomas
2023 Latest Caselaw 9074 Ker

TR.P(C) NO. 446 OF 2023

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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
          WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                                  TR.P(C) NO. 446 OF 2023
 AGAINST THE ORDER/JUDGMENT IN OP 776/2023 OF FAMILY COURT,THRISSUR TO
                   THE FAMILY COURT, PARAVOOR IN KOLLAM DISTRICT
PETITIONER/RESPONDENT:

                 KAVYA JOGY, AGED 29 YEARS,
                 D/O JOGI ORIGINALLY FROM CHIRAMAL HOUSE, KAVYADHARA,
                 WEST BAZAR, GREEN GARDENS, THIRUR, KOLAZHI,
                 THRISSUR - 680581
                 NOW RESIDING AT FLAT NO. C P 11/821, SABARMATHI APARTMENT,
                 ADICHANALLOOR VILLAGE, CHATHANNOOR, KOLLAM, PIN - 691572
                 BY ADVS.
                 R.SIVADASAN
                 RAJITHA V.K


RESPONDENT/PETITIONER:

                 HARRY THOMAS, AGED 30 YEARS,
                 ORIGINALLY FROM PANANGADAN HOUSE, THIROOR, ANCHANGADI,
                 MULAMKUNNATHUKAVU P.O. KILLANNOOR, THRISSUR- 680581
                 AND NOW RESIDING AT VILLA NO. 21, ANJALI GARDENS, AMALA
                 NAGAR, MARIA RANI PUBLIC SCHOOL,
                 THRISSUR - 680545


       THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 446 OF 2023

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                                               ORDER

The respondent, though served, remained absent.

Nobody entered appearance.

2. Heard the petitioner.

3. It is a petition for getting transfer of the

case pending before the Family, Thrissur in

O.P.No.776 of 2023, filed by the husband, the

respondent herein. The petitioner/wife is a resident

of Paravoor (Kollam) and there is a distance of 230

km from her residential place to the court at

Thrissur. She is having a child aged 2 years. As

such, by taking into consideration the difficulties

that may be faced by her in travelling all this

distance and also the welfare of the child, it is fit

and proper to grant the transfer of the case as

prayed for in the petition. Hence, O.P.No.776 of

2023 pending before the Family Court, Thrissur will

stand withdrawn and transferred to the Family Court

Paravoor (Kollam). The parties shall appear before

the transferee court on the next date of posting of TR.P(C) NO. 446 OF 2023

the other case pending before that court between the

very same parties. Send the entire records forthwith

to the transferee court.

The Transfer Petition will stand allowed

accordingly.

Sd/-

P.SOMARAJAN JUDGE msp TR.P(C) NO. 446 OF 2023

APPENDIX OF TR.P(C) 446/2023

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE PHOTOGRAPH OF PETITIONERS DAMAGED EYEBALL DUE TO THE PUNCH OF THE RESPONDENT Annexure A2 THE TRUE COPIES OF 3 LIVE PHOTOGRAPHS OF THE RESPONDENT DEPICTING HIS CONDITION DUE TO ADDICTION OF DRUGS Annexure A3 THE TRUE COPY OF THE WILL EXECUTED BY THE PETITIONER DATED 03/03/2022 Annexure A4 THE TRUE COPY OF THE INVOICE DATED 30-9-2022 ISSUED BY DR. SUSAN KORUTHU, A SKILLED MIND WELLNESS PRACTITIONER OF CENTRE FOR MIND AND BEHAVIOR AT THRISSUR Annexure A5 THE TRUE COPY OF THE INVOICE DATED 3-11-2022 ISSUED BY DR. SUSAN KORUTHU, A SKILLED MIND WELLNESS PRACTITIONER OF CENTRE FOR MIND AND BEHAVIOR AT THRISSUR Annexure A6 THE COPY OF THE RENT DEED Annexure A7 THE TRUE COPY OF O.P 228/ 2022 FILED BEFORE FAMILY COURT KOLLAM ,WHICH IS TRANSFERRED AND RENUMBERED AT FAMILY COURT, PARAVOOR AS 833/2023 SEEKING DIVORCE Annexure A8 THE TRUE COPY OF O.P 776/2023 BEFORE FAMILY COURT THRISSUR DATED NIL