Mrs.Parvathy Madhu vs Abhayadev
2024 Latest Caselaw 30267 Ker

Kerala High Court

Mrs.Parvathy Madhu vs Abhayadev on 24 October, 2024

                                                       2024:KER:79304

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                         TR.P(C) NO. 600 OF 2024

      AGAINST THE ORDER/JUDGMENT DATED IN OPHMA NO.535 OF 2020 OF

                     FAMILY COURT, PATHANAMTHITTA

PETITIONER:

            MRS.PARVATHY MADHU,
            AGED 29 YEARS
            W / O . A:TOHAV ADEV , SRUTHI MANDIRAM, ATHINADU SOUTH,
            KATTIIKADAVU , KARUNAGAPALLY FROM KUNNUVILA HOUSE,
            CHOORAKADU P.O., ADOOR NOW RESIDING AT KUNNEL THARAYIL,
            ALUMKADAVU P.O., KARUNAGAPALLY, KOLLAM -, PIN - 690573

            BY ADVS.
            A.N.RAJAN BABU
            P. GOPALAKRISHNAN (MVA)
            A.R.EASWAR LAL



RESPONDENT:

            ABHAYADEV,
            S/O. MURALEEDHARAN, MALAYIL PARAMPIL, NELLIKKAPARA
            P.O., KOKKATHODU VILLAGE, KONNI, NOW RESIDING AT
            THOLOOR HOUSE, MURINJAKAL, KONNI, PATHANAMTHITTA., PIN
            - 689691



     THIS     TRANSFER   PETITION   (CIVIL)   HAVING     COME   UP   FOR
ADMISSION ON 24.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Tr.P(C) No. 600 of 2024                :2:




                                                                2024:KER:79304


                          VIJU ABRAHAM , J.
               ===========================
                       Tr.P(C) No. 600 of 2024
               ============================
               Dated this the 24th day of October, 2024

                                      ORDER

Petitioner has approached this Court seeking transfer of OP

(HMA) No. 535 of 2020 pending before the Family Court,

Pathanamthitta to Family Court, Chavara.

2. Taking into consideration the fact that the proceedings is

of the year 2020, I have called for a report from the Family Court

concerned regarding the present status of the case, wherein it is

reported that the case is posted for evidence to 09.10.2024.

Taking into consideration the fact that the OP is of the year

2020 and that the case is posted for evidence, I am not inclined to

pass any order transfering the case as requested. The Family Court,

Pathanamthitta shall take all steps to see that the case is disposed

of without any delay.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

2024:KER:79304

APPENDIX OF TR.P(C)NO.600/2024

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF O.P (H.M.A) NO.535 OF 2020 FILED BY LST RESPONDENT AGAINST THE PETITIONER BEFORE THE FAMILY COURT, PATHANAMTHITTA

Annexure A2 A TRUE COPY OF C.M.P NO.1107/2022 FILED BEFORE THE LST CLASS JUDICIAL MAGISTRATE COURT, KARUNAGAPALLY