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Judgment
5 paragraphs · 179 wordsDr. Kauser Edappagath, J
This transfer petition has been filed to transfer G.O.P.No.341/2024 pending before the Family Court, Alappuzha to the Family Court, Ernakulam.
I have heard the learned counsel for the petitioners. There is no appearance for the respondents.
The petitioners are the paternal grandparents of the child aged 2 ½ years. The mother of the child is no more. The father of the child is now working at Kuwait. The child is in the custody of the petitioners who are the paternal grandparents. They are senior citizens aged 76 and 72 years residing at Ernakulam. The original petition has been filed by the respondents at the Family Court, Alappuzha. The transfer petition has been sought on the ground that it is very difficult for the petitioners to travel from Ernakulam to Family Court, Alappuzha.
Considering the fact that the aged petitioners are residing along with the child at Ernakulam, this transfer petition is allowed. G.O.P.No.341/2024 pending before the Family Court, Alappuzha is withdrawn and transferred to the Family Court, Ernakulam for trial and disposal.