Jisha Shajudeen vs Mohammed Nizam

Petitioner is the wife in this transfer petition. She seeks to transfer O.P.No.523/2020 filed by her husband/respondent before Family Court,

Nedumangadu to Family Court, Attingal, within whose jurisdiction she is residing.

Though respondent was served in this proceeding, he did not appear and contest the proceeding.

O.P.No.523/2020 was filed by the petitioner for recovery of gold ornaments, money and other reliefs. It is submitted on behalf of the petitioner that

she has already filed O.P.No.1075/2020 before Family Court, Attingal, for realisation of gold ornaments, money etc. and it is still pending undisposed

of.

According to the petitioner, she has to undertake a journey of about 35 kms from her place of residence to reach Family Court, Nedumangadu,

which she finds very difficult for economic and other reasons.

Having heard the submissions made on behalf of the petitioner, I am satisfied that this is a fit case where request made for transfer ought to be duly

accepted.

In the result, transfer petition is allowed ordering transfer of O.P.No.523/2020 from the file of Family Court, Nedumangadu to Family Court, Attingal.

The Family Court, Nedumangadu shall transmit all the records to Family Court, Attingal forthwith. It is directed that the transferee court on receipt of

the records shall fix up a date for appearance of the parties before that court and issue notice.

All pending interlocutory applications will stand closed.