Nijisha vs Krishnamoorthy
2023 Latest Caselaw 10103 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA,
                                 1945
                     TR.P(C) NO. 382 OF 2023
       AGAINST THE ORDER/JUDGMENT OP 881/2023 OF FAMILY
                         COURT,KOZHIKODE
PETITIONER:

            NIJISHA,
            AGED 34 YEARS
            D/O. BABU, AAJI QUARTERS, AANAKULAM ROAD,
            MAKKANI, THALAPPU P.O., KANNUR DISTRICT,
            PIN - 670001
            BY ADVS.
            I.V.PRAMOD
            SAIRA SOURAJ P.
            RESMI SAJEEVAN


RESPONDENT:

           KRISHNAMOORTHY,
           AGED 37 YEARS
           S/O. BALAKRISHNAN, LAKSHMI NIVAS, CHALIVAYAL,
           WEST NADAKKAV, P.O. NADAKKAV, KACHERY AMSOM &
           DESOM, KOZHIKODE TALUK, PIN - 673011
           BY ADVS.
           Jose Kuriakose (Vilangattil)
           BIJO FRANCIS(K/000207/1994)
           LUIZ GODWIN D COUTH(K/2739/1999)
THIS    TRANSFER    PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON    18.09.2023,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 Tr.P(C)No.382/2023
                               ..2..



                            JUDGMENT

When this matter was called today, the learned counsel

for the respondent submitted that this Transfer Petition sought

to be transferred by the petitioner from the Family Court,

Kozhikode, has already been disposed of.

Recording the afore, I close this Transfer Petition, however

leaving liberty to the petitioner to seek a rehearing, if it is

found to be incorrect in future.

Sd/-

DEVAN RAMACHANDRAN, JUDGE ACR Tr.P(C)No.382/2023 ..3..

APPENDIX OF TR.P(C) 382/2023

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE PETITION FILED BY THE RESPONDENT BEFORE THE FAMILY COURT, KOZHIKODE AS OP NO.881/2023 DATED 22.05.2023