Kerala High Court
Major. Krishnendu V.R vs Anoop M on 11 June, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
TR.P(C) NO. 536 OF 2023
AGAINST THE ORDER/JUDGMENT IN OP NO.1015 OF 2023 OF
FAMILY COURT, THIRUVANANTHAPURAM
PETITIONER/RESPONDENT:
MAJOR. KRISHNENDU V.R
AGED 32 YEARS
D/O BINDHU RAMAKRISHNAN,
VATTATHARA HOUSE, KAPPIKKADU, KALLARA P.O,
KOTTAYAM DISTRICT NOW RESIDING AT FLAT NO. 228,
2ND FLOOR VASANT APPARTMENT, VASANT VIHAR,
NEW DELHI 110057
REPRESENTED THROUGH HER POWER OF ATTORNEY HOLDER
BINDHU RAMAKRISHNAN VATTATHARA HOUSE,
KAPPIKKADU, KALLARA P. O,
KOTTAYAM, PIN - 686611
BY ADVS.
P.YADHU KUMAR
SWETHA K.S.
RESPONDENT/PETITIONER:
ANOOP M
AGED 35 YEARS, S/O MURUGAN,
AKSHAYA TC 25/937
ARISTO JUNCTION, THYCAUD P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695014
BY ADVS.
RUBY V J
S.S.SREEJITH(K/325/2009)
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.06.2024, ALONG WITH Tr.P(C).594/2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Tr.P.(C) Nos. 536 & 594/2023
..2..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
TR.P(C) NO. 594 OF 2023
AGAINST THE ORDER/JUDGMENT IN OP NO.963 OF 2023 OF
FAMILY COURT, THIRUVANANTHAPURAM
PETITIONER/RESPONDENT:
MAJOR. KRISHNENDU V.R
AGED 32 YEARS
D/O BINDHU RAMAKRISHNAN,
VATTATHARA HOUSE, KAPPIKKADU KALLARA P.O,
KOTTAYAM DISTRICT,
NOW RESIDING AT FLAT NO. 228,
2ND FLOOR VASANT APPARTMENT, VASANT VIHAR,
NEW DELHI, PIN 110057
REPRESENTED THROUGH THE POWER OF ATTORNEY HOLDER
BINDHU RAMAKRISHNAN, VATTATHARA HOUSE,
KAPPIKKADU, KALLARA P.O,
KOTTAYAM DISTRICT, PIN-686611, PIN - 686611
BY ADVS.
P.YADHU KUMAR
SWETHA K.S.
RESPONDENT/PETITIONER:
ANOOP M
AGED 35 YEARS, S/O MURUGAN,
AKSHAYA TC 25/937,
ARISTO JUNCTION, THYCAUD P. O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695014
BY ADVS.
RUBY V J
S.S.SREEJITH(K/325/2009)
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.06.2024, ALONG WITH Tr.P(C).536/2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Tr.P.(C) Nos. 536 & 594/2023
..3..
ORDER
Both these transfer petitions are filed to transfer O.P.No.963/2023
and O.P.No.1015/2023 pending before the Family Court,
Thiruvananthapuram to the Family Court, Ettumanoor.
2. I have heard both sides.
3. Both original petitions mentioned above were filed by the
respondent against the petitioner. The petitioner has filed O.P.
(RM)No.904/2023 against the respondent before the Family Court,
Ettumanoor, which is still pending there. Since all the three matters are
connected, it is just and proper that they are tried and disposed of by the
very same Court. The petitioner is a native of Kottayam.
4. Hence, these transfer petitions are allowed. O.P.No.963/2023
and O.P.No.1015/2023 pending before the Family Court,
Thiruvananthapuram is withdrawn and transferred to the Family Court,
Kottayam at Ettumanoor for trial and disposal.
Sd/-
DR. KAUSER EDAPPAGATH,
JUDGE
APA
Tr.P.(C) Nos. 536 & 594/2023
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APPENDIX OF TR.P(C) 536/2023
PETITIONER ANNEXURES
ANNEXURE A THE TRUE PHOTO COPY OF THE O.P (RM ) 904/2023
DATED 07.06.2023 FILED BEFORE FAMILY COURT,
ETTUMANUR
ANNEXURE B A TRUE COPY OF THE SUMMONSES IN THE OP
1015/2023 ISSUED TO THE PETITIONER DIRECTING
HER TO APPEAR BEFORE THE FAMILY COURT,
THIRUVANANTHAPURAM
ANNEXURE C A TRUE E COPY OF THE IA NO 1/2023 IN OP
Tr.P.(C) Nos. 536 & 594/2023
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APPENDIX OF TR.P(C) 594/2023
PETITIONER ANNEXURES
ANNEXURE A THE TRUE PHOTO COPY OF THE O.P (RM) 904/2023
DATED 07.06.2023 FILED BEFORE FAMILY COURT,
ETTUMANUR
ANNEXURE B A TRUE COPY OF THE SUMMONSES IN THE OP
963/2023 ISSUED TO THE PETITIONER DIRECTING
HER TO APPEAR BEFORE THE FAMILY COURT,
THIRUVANNATHAPURAM ON 7/11/2023
