Sniya Chacko vs Manu Devassy
2024 Latest Caselaw 10862 Ker

Kerala High Court

Sniya Chacko vs Manu Devassy on 12 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                    TR.P(C) NO. 884 OF 2023
   AGAINST THE ORDER/JUDGMENT DATED IN OP NO.53 OF 2022 OF
                  FAMILY COURT, IRINJALAKUDA
PETITIONER/RESPONDENT IN O.P.:

            SNIYA CHACKO
            AGED 25 YEARS, D/O IMMATTY CHACKO,
            EDAPPALAM DESOM, PO: PATTIKKAD,
            PATTIKKAD VILLAGE
            THRISSUR DISTRICT, PIN - 680652

            BY ADVS.
            SUMODH MADHAVAN NAIR
            T.A.PRAKASH


RESPONDENT/PETITIONER IN O.P.:

            MANU DEVASSY
            AGED 33 YEARS, S/O PULLOKKARA DEVASSY,
            ALOORE VILLAGE, DESOM,
            CHALAKUDY TALUK,
            THRISSUR DISTRICT, PIN - 680683


     THIS    TRANSFER   PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 12.04.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Tr.P.(C) No. 884/2024

                                        ..2..


                                   ORDER

Heard the learned counsel for the petitioner. There is no

appearance for the respondent despite receipt of notice.

2. This transfer petition has been filed to transfer

O.P.No.53/2022 pending before the Family Court, Irinjalakkuda to the

Family Court, Thrissur.

3. O.P.No.53/2022 has been filed by the respondent against the

petitioner for dissolution of marriage. It is submitted that three other

matters are pending before the Family Court, Thrissur. Moreover, the

petitioner is a native of Thrissur. Since all the four matters are connected,

it is just and proper that both are tried and disposed of by the same Court.

Hence, this transfer petition is allowed. O.P.No.53/2022 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before the Family Court, Irinjalakkuda is withdrawn and transferred to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) 884/2023

PETITIONER ANNEXURES

ANNEXURE A1 A TRUE COPY OF THE MAINTENANCE APPLICATION PREFERRED BY THE PETITIONER UNDER SECTION 125 CR PC BEFORE THE HON'BLE FAMILY COURT, THRISSUR NUMBERED AS MC 698/2019 AND FILED ON 08/11/2019 ANNEXURE A2 A TRUE COPY OF THE COUNTER FILED BY THE RESPONDENT HEREIN ON 24/5/2023 AGAINST ANNEXURE A1 APPLICATION ANNEXURE A3 A TRUE COPY OF THE PETITION DATED 10/10/2019 PREFERRED BEFORE THE HON'BLE FAMILY COURT IRINJALAKUDA UNDER SECTION 7 AND 25 OF THE GUARDIANS AND WARDS ACT, BY THE RESPONDENT HEREIN NUMBERED AS GOP 912/2019 AND RENUMBERED AS GOP 2588/2019 ANNEXURE A4 A TRUE COPY OF THE COUNTER PREFERRED BY THE PETITIONER HEREIN BEFORE THE HON'BLE FAMILY COURT, THRISSUR AGAINST ANNEXURE A3 APPLICATION AND DATED 22/4/2021 ANNEXURE A5 A TRUE COPY OF THE APPLICATION PREFERRED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT, THRISSUR UNDER SECTION 7(C) OF THE FAMILY COURT ACT AND DATED 18/10/2021 ANNEXURE A6 A TRUE COPY OF THE COUNTER PREFERRED BY THE RESPONDENT HEREIN AGAINST ANNEXURE A5 AND DATED 24/5/2023 ANNEXURE A7 A TRUE COPY OF THE PETITION FOR DISSOLUTION OF MARRIAGE ON THE GROUND OF DESERTION AND CRUELTY PREFERRED BEFORE THE HONB'LE COURT, IRINJALAKUDA BY THE RESPONDENT HEREIN, NUMBERED AS OP 53/2022 AND DATED 12/1/2022