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Judgment
8 paragraphs · 144 wordsThe petitioner-wife seeks for transfer of OP 1217/2020 pending on the files of the Family Court, Ernakulam, to the Family Court at Thrissur.
The respondent-husband enters appearance and opposes the prayer.
OP 1217/2020 is filed by the respondent-husband seeking dissolution of marriage. The petitioner is residing within the jurisdiction of the Family
Court, Thrissur. There is a child born in the wedlock who is presently aged only 9 months and is with the petitioner-wife. OP 1258/2020 filed by the
petitioner seeking restitution of conjugal rights is pending before the Family Court at Thrissur. In the circumstances, I am of the opinion that the
transfer as sought for can be granted.
In the result this transfer petition is allowed. OP 1217/2020 pending on the files of the Family Court, Ernakulam, will stand withdrawn and
transferred to the Family Court at Thrissur.