Gayathri Vinod. E vs Prasanth M.G

Dr. Kauser Edappagath, J

This transfer petition has been filed to transfer O.P.No.675/2024 on the files of the Family Court, Ernakulam to the Family Court, Alappuzha.

I have heard the learned counsel for the petitioner as well as the learned counsel for the respondent.

The petitioner is the wife and the respondent is the husband. O.P.No.675/2024 was filed by the respondent seeking permanent custody of his children. The children are at present residing with the petitioner at Alappuzha. It is also submitted that the eldest child has secured school admission at Alappuzha. In these circumstances, I am of the view that the prayer sought for is only to be allowed.

The learned counsel for the respondent submits that the respondent has filed three applications as Annexures 2, 3 and 4 before the Family Court, Ernakulam. Annexure 2 application is filed for interim custody of the children, Annexure 3 application is filed for contacting the children through video call and Annexure 4 application is filed for temporary injunction. The learned counsel submitted that there may be a direction to the Family Court, Alappuzha to consider those applications expeditiously.

Having heard both sides, this transfer petition is allowed. O.P.No.675/2024 pending before the Family Court, Ernakulam is withdrawn and transferred to the Family Court, Alappuzha. The Family Court, Alappuzha is directed to consider and dispose of Annexure 2, 3 and 4 within a period of two months from the date of transfer.