AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 190 wordsA.Badharudeen, J.
The petitioner, who is the wife of the respondent, has filed this application under Section 24 of the Code of Civil Procedure to transfer O.P.No.124
of 2020 pending before the Family Court, Kannur to Family Court, Ernakulam on the premise that she has been residing at Kalady. Though notice was
served on the respondent, no appearance.
Perusing the pendency status before the Family Court, Ernakulam as on 31.12.2021, 8116 cases are pending but, only 2075 cases are pending
before the Family Court, Muvattupuzha as on the same date. It appears that the transfer of this case to Family Court, Muvattupuzha is also convenient
to the petitioner. The learned counsel conceded the said fact.
In view of the matter, this transfer petition is allowed. O.P.No.124 of 2020 pending before the Family Court, Kannur shall stand transferred to Family
Court, Muvattupuzha.
Forward a copy of this order within three weeks for compliance to the Family Court, Kannur. Family Court, Kannur is directed to forward the case
records to Family Court, Muvattupuzha forthwith.
The parties are directed to appear before the Family Court, Muvattupuzha on 21.2.2022 at 11.00 a.m.