AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 126 wordsA. Badharudeen, J.
This transfer petition has been filed under Section 24 of the Code of Civil Procedure.
In this case, the petitioner, who is the wife of the respondent seeks transfer of O.P No.727/2021 pending before the Family Court, Alappuzha to Family Court, Ernakulam highlighting her convenience.
Though notice served upon the respondent, nobody appeared.
Accordingly, this transfer petition stands allowed. O.P No.727/2021 pending before the Family Court, Alappuzha shall stand transferred to Family Court, Ernakulam. Family Court, Alappuzha is directed to forward the case records to the Family Court, Ernakulam forthwith. Parties shall appear before the Family Court, Ernakulam on 16.06.2022.
Registry shall forward a copy of this order to the Family Courts concerned, within seven days, for information and compliance.