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Judgment
9 paragraphs · 179 wordsThese transfer petitions are at the instance of wife. She seeks for transfer of OP 1170/2017 and OP 1349/2018 pending on the files of the Family
Court, Attingal to the Family Court at Mavelikkara.
The respondent enters appearance and opposes the prayer.
OP 1170/2017 is filed by the husband seeking for declaration of nullity of marriage. OP 1349/2018 is filed by the wife for recovery of money. The
petitioner is residing within the jurisdiction of the Family Court at Mavelikkara. There is a child born in the wedlock who is a minor presently aged one
and a half years and is with the petitioner wife. OP 1132/2017 filed by the petitioner before the Family Court, Mavelikkara for return of gold
ornaments and money is also pending. In the circumstances, I am of the opinion that the transfer as sought for can be granted.
In the result, these transfer petitions are allowed. OP 1170/2017 and OP 1349/2018 pending on the files of the Family Court, Attingal, will stand
withdrawn and transferred, to the Family Court at Mavelikkara.