Athulya T.A vs Ramdas
2024 Latest Caselaw 10586 Ker

Kerala High Court

Athulya T.A vs Ramdas on 11 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                    TR.P(C) NO. 216 OF 2024
  AGAINST THE ORDER/JUDGMENT DATED IN OP NO.1241 OF 2023 OF
                  FAMILY COURT, IRINJALAKUDA
PETITIONER/1st RESPONDENT:
          ATHULYA T.A
          AGED 31 YEARS
          D/O ARAVIND GOSH T.N,
          THERAYIL (H), KANNAMKULANGARA DESOM,
          CHIYARAM VILLAGE, THRISSUR TALUK,
          KOORKENCHERY P.O, THRISSUR, PIN - 680007

         BY ADV N.U.HARIKRISHNA
RESPONDENTS/PETITIONER & RESPONDENTS 2 TO 4:
    1     RAMDAS
          AGED 33 YEARS
          S/O ANIL, KUTTIPARAMBIL (H),
          KODUNGALLUR P.O,
          LOKAMALLESWARAM DESOM & VILLAGE,
          KODUNGALLUR TALUK,
          THRISSUR DISTRICT, PIN - 680664
    2     ARAVIND GOSH T.N
          AGED 67 YEARS
          S/O NARAYANAN VAIDYAR, THERAYIL (H),
          KANNAMKULANGARA DESOM,
          CHIYARAM VILLAGE, THRISSUR TALUK,
          KOORKENCHERY P.O, THRISSUR, PIN - 680007
    3     SUSHAMA
          AGED 57 YEARS
          W/O ARAVIND GOSH T.N, THERAYIL (H),
          KANNAMKULANGARA DESOM,
          CHIYARAM VILLAGE, THRISSUR TALUK,
          KOORKENCHERY P.O, THRISSUR, PIN - 680007
    4     ANOOP GHOSH
          AGED 35 YEARS, S/O ARAVIND GOSH T.N,
          THERAYIL (H), KANNAMKULANGARA DESOM,
          CHIYARAM VILLAGE, THRISSUR TALUK,
          KOORKENCHERY P.O, THRISSUR, PIN - 680007

     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.04.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Tr.P.(C) No. 216/2024

                                        ..2..


                                ORDER

This transfer petition has been filed to transfer O.P.No.1241/2023

pending before the Family Court, Irinjalakkuda to the Family Court,

Thrissur.

2. I have heard the learned counsel for the petitioner as well as

the learned counsel for the 1st respondent.

3. The petitioner is the wife of the 1 st respondent. Respondents

2 and 3 are the parents of the petitioner and the 4 th respondent is the

brother of the petitioner. O.P.No.1241/2023 has been filed by the 1 st

respondent against the petitioner and the remaining respondents for return

of gold ornaments. It is submitted that another original petition between

the same parties is pending at Family Court, Thrissur as

O.P.No.1617/2023. Since both matters are connected, it is just and proper

that both are tried and disposed of by the same Court. The petitioner is a

native of Thrissur.

Hence, this transfer petition is allowed. O.P.No.1241/2023 pending

before the Family Court, Irinjalakkuda is withdrawn and transferred to

the Family Court, Thrissur for trial and disposal.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

..3..

APPENDIX OF TR.P(C) 216/2024

PETITIONER ANNEXURES

ANNEXURE-I A TRUE COPY OF THE O.P NO. 1241/2023 DATED 11/09/2023 ON THE FILE OF THE HON'BLE FAMILY COURT, IRINJALAKKUDA

ANNEXURE-II A TRUE COPY OF O.P 1617/2023 DATED 28/09/2023 ON THE FILE OF THE HON'BLE FAMILY COURT, THRISSUR