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Judgment
7 paragraphs · 254 wordsDr.Kauser Edappagath, J
This transfer petition has been filed to transfer O.P.(Others) No.6/2024 pending before the Family Court, Paravur to the Family Court, Kollam where connected matter is pending.
O.P.No.666/2023 has been filed by the wife against the husband and his mother for return of money and gold ornaments before the Family Court, Kollam and is pending there. O.P.No.6/2024 has been filed by the husband against the wife and her parents for return of money, marriage expenditure and compensation before the Family Court, Paravur and is pending there. Now the parents of the wife have filed this transfer petition to transfer O.P.No.6/2024 pending before the Family Court, Paravur to the Family Court, Kollam to try along with O.P.No.666/2023.
Even though notice has been issued to the counsel appearing for the husband at the Family Court there is no appearance.
I have heard the learned counsel for the petitioners.
Since both the original petitions are between the same parties, it is just and proper that both of them are tried and disposed of by same Family Court. Both husband and wife are now employed abroad. The wife is a native of Kollam. Considering the entire facts and circumstances of the case, I am of the view that both cases could be tried by the Family Court, Kollam. Hence, this transfer petition is allowed. O.P. No.6/2024 pending before the Family Court Paravur is transferred to the Family Court, Kollam to try along with O.P.No.666/2023 pending there.
The transfer petition is allowed.