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Judgment
7 paragraphs · 205 wordsSathish Ninan, J.
The wife seeks for transfer of O.P.No.2093/2022 pending on the files of the Family Court, Thrissur to the Family Court, Thiruvananthapuram.
The respondent – husband enters appearance through counsel and opposes the prayer.
There are two proceedings pending before the Family Court, Thiruvananthapuram which are initiated by the wife as O.P.Nos.1398/2022 seeking divorce and 1913/2021 for return of money. O.P.No.2093/2022 has been filed by the husband before the Family Court, Thrissur seeking a decree of divorce.
It is only proper that all the three proceedings as above, be considered and tried together by the same Court. The petitioner is a resident of Thiruvananthapuram and she is residing with her aged parents. She is unemployed too. There is nobody to accompany her all the way to Thrissur. Requiring the petitioner to contest the proceeding at Thrissur would be harsh. In the circumstances as noticed above, I am inclined to grant the transfer as sought for.
Resultantly, the Transfer Petition is allowed. O.P.No.2093/2022 pending on the files of the Family Court, Thrissur will stand withdrawn and transferred to the Family Court, Thiruvananthapuram to be tried along with O.P.Nos.1398/2022 and 1913/2021.
Parties to appear before the Family Court, Thiruvananthapuram on 04.04.2023.