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Raji C Raj vs Shylus Sathyan
2024 Latest Caselaw 18572 Ker

Citation : 2024 Latest Caselaw 18572 Ker
Judgement Date : 27 June, 2024

Kerala High Court

Raji C Raj vs Shylus Sathyan on 27 June, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                TR.P(C) NO. 280 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN OPHMA NO.179 OF 2022
OF FAMILY COURT, KOTTARAKKARA
PETITIONER/RESPONDENT:

         RAJI C RAJ
         AGED 34 YEARS,
         S/O RAJENDRAN, ADVOCATE, CHARUVILA PUTHEN
         VEEDU, EZHUKONE, P.O, KOTTARAKKARA,
         PIN - 691 505.

         BY ADVS.
         SAJU J PANICKER
         KURIAN K JOSE

RESPONDENTS/PETITIONER:

         SHYLUS SATHYAN
         AGED 37 YEARS,
         S/O SATHYASEELAN, KAUSTHUBHAM, EZHUKONE P.O,
         KOTTARAKKARA, PIN - 691 505.

         BY ADV ALEXANDER GEORGE


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 27.06.2024, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Tr.P.(C).No. 280 of 2024
                                 :2:


                                  ORDER

This Transfer Petition has been filed to transfer O.P.(H.M.A) No.

179/2022 pending on the files of the Family Court, Kottarakkara to the

Family Court, Kollam.

2. I have heard Sri. Saju J. Panicker the learned counsel for the

petitioner and Sri. Alexander George, the learned counsel for the

respondent.

3. The petitioner is the wife and the respondent is the husband.

O.P(H.M.A) No. 179/2022 has been filed by the respondent against the

petitioner for divorce. M.C. No.61/2024 filed by the petitioner against

the respondent is pending before the Family Court, Kollam.

According to the petitioner, she is an advocate practicing at

Kottarakkara. However, the respondent contends that, she is practicing

at Kollam. Considering these submissions, I am of the view that both

cases can be transferred to Family Court Punalur. Hence, O.P.

(H.M.A)No.179/2022 and M.C.No.61/2024 are withdrawn from the

Family Court, Kottarakkara and Family Court, Kollam respectively and

transferred to Family Court Punalur for trial and disposal.

This Transfer Petition is disposed of as above.

Sd/-

                                        DR. KAUSER EDAPPAGATH
SCB
                                                     JUDGE





                           APPENDIX OF TR.P(C) 280/2024

PETITIONER'S        ANNEXURES

ANNEXURE A1                  TRUE COPY OF PETITION IN O.P (HMA) NO.
                             179 OF 2022 FILED BEFORE THE FAMILY
                             COURT, KOTTARAKKARA.

ANNEXURE A2                  TRUE COPY OF THE CERTIFICATE OF MARRIAGE
                             DATED 20.11.2023 ISSUED BY THE LOCAL

REGISTRAR, ELAMPALLOOR GRAMA PANCHAYAT.

RESPONDENT'S ANNEXURES

ANNEXURE R1(a) THE TRUE COPY OF THE PAGE NO 98 OF THE KOLLAM BAR ASSOCIATION DIRECTORY 2017.

 
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