Sandhya Jacob vs Abeson Jacob
2024 Latest Caselaw 14526 Ker

Citation : 2024 Latest Caselaw 14526 Ker
Judgement Date : 31 May, 2024

Kerala High Court

Sandhya Jacob vs Abeson Jacob on 31 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                   TR.P(C) NO. 305 OF 2024
     AGAINST THE ORDER/JUDGMENT IN OP NO.391 OF 2024 OF
                   FAMILY COURT, ALAPPUZHA
PETITIONER/PETITIONER:

         SANDHYA JACOB
         AGED 38 YEARS, D/O. JACOB JOSEPH, FLAT NO 7 D,
         VENDRAPPILLIL ENCLAVE POTTAYIL TEMPLE BUS STOP,
         EROOR ROAD, TRIPUNITHRA,
         ERNAKULAM., PIN - 682306

          BY ADV ASHA BABU


RESPONDENT/RESPONDENT:

         ABESON JACOB
         AGED 46 YEARS, S/O. P. V CHACKO,
         VANIAMKARY HOUSE, CMC 12, CHERTHALA P.O.,
         ALAPPUZHA DISTRICT,
         (PRESENTLY WORKING AT LT COL ABESON JACOB,
         1 EME CENTRE SECUNDERABAD,
         C/O 56 APO), PIN - 688524

         BY ADV VISHNURAJ

     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.05.2024, ALONG WITH Tr.P(C).307/2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Tr.P.(C) Nos. 305 & 307 of 2024

                                    ..2..


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                  TR.P(C) NO. 307 OF 2024
    AGAINST THE ORDER/JUDGMENT IN OP NO.390 OF 2024 OF
                  FAMILY COURT, ALAPPUZHA
PETITIONER/PETITIONER:

             SANDHYA JACOB
             AGED 38 YEARS, D/O. JACOB JOSEPH,
             FLAT NO 7 D, VENDRAPPILLIL ENCLAVE POTTAYIL
             TEMPLE BUS STOP, EROOR ROAD,
             TRIPUNITHRA, ERNAKULAM., PIN - 682306

             BY ADV ASHA BABU


RESPONDENT/RESPONDENT:

             ABESON JACOB
             AGED 46 YEARS, S/O. P. V CHACKO,
             VANIAMKARY HOUSE, CMC 12,
             CHERTHALA P.O., ALAPPUZHA DISTRICT,
             (PRESENTLY WORKING AT LT COL ABESON JACOB,
             1 EME CENTRE SECUNDERABAD,
             C/O 56 APO), PIN - 688524

             BY ADV VISHNURAJ

     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.05.2024, ALONG WITH Tr.P(C).305/2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Tr.P.(C) Nos. 305 & 307 of 2024

                                     ..3..


                                  ORDER

Both these transfer petitions have been filed to transfer

O.P.No.390/2024 and O.P.No.391/2024 pending before the Family Court,

Alappuzha to the Family Court, Ernakulam.

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

the learned counsel for the respondent.

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

The transfer has been sought on the ground that the petitioner wife is

residing at Ernakulam. It is not in dispute that the petitioner is residing at

Ernakulam. The respondent is now working at Secunderabad. It is settled

that while considering the transfer petition involving matrimonial

disputes, the convenience of the wife has to be given predominance.

Taking into account all these aspects, both these transfer petitions