Supreme CourtDivision Bench

Elizabath Raju vs John Muriyattil Simon

Supreme Court Of India · Decided on 15 January 2019 · Citation: (2019) 01 SC CK 0254

HON’BLE JUDGES
Dr. D.Y. Chandrachud, J · Hemant Gupta, J
RESULT
Allowed
CASE NUMBER
Transfer Petition (Civil) No. 873 Of 2018
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Judgment

5 paragraphs · 156 words

This transfer petition has been filed by the petitioner - wife for transfer of O.P. No.395 of 2018 titled "John Muriyattil Simon Vs. Elizabeth Raju" from the Family Court, Thrissur, Kerala to the Court of Principal Judge, Family Court at Bangalore, Karnataka.

We have heard learned counsel for the parties.

Looking to the facts and circumstances of this case, particularly the fact that the petitioner has two children of 4 years and two months and, being a resident of Bangalore, Karnataka, the petitioner would be put to considerable inconvenience in prosecuting the matter at Thrissur, Kerala, we think it appropriate to transfer the aforesaid case from the Family Court, Thrissur, Kerala to the Court of Principal Judge, Family Court at Bangalore, Karnataka.

Accordingly, the transfer petition is allowed.

After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.