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Judgment
10 paragraphs · 174 wordsThe petitioner-wife seeks for transfer of OP(Div.) No.1569/2019 pending on the files of the Family Court, Mavelikkara, to the Family Court at
Palakkad.
The respondent-husband enters appearance and opposes the prayer.
The original petition is one filed by the respondent-husband seeking a decree of divorce. The petitioner is residing at Palakkad. She has filed OP
213/2020 before the Family Court at Palakkad, against the respondent herein seeking return of gold ornaments and other reliefs. There is yet another
proceeding between the parties pending before the Family Court at Palakkad as OP 235/2020 filed by the petitioner herein seeking a decree of
divorce. The petitioner is stated to be residing with her parents. The petitioner is unemployed and does not have any source of income. In the
circumstances, I am of the opinion that the transfer as sought for can be granted.
In the result, this transfer petition is allowed. OP(Div.) No.1569/2019 pending on the files of the Family Court, Mavelikkara, will stand withdrawn and
transferred to the Family Court at Palakkad.