Nisha Mohanan C.K vs Prashob

This transfer petition was filed by the wife who is the respondent in O.P.No.580/2020 pending before the Family Court, Malappuram. She seeks an

order transferring the above original petition to Family Court, Ottappalam within whose jurisdiction she is residing. The husband/respondent in this

petition did not appear to contest this proceeding despite notice being served on him.

The petitioner's contention is that she is living about 40 kms away from her residence and unless the original petition is ordered to be transferred to

her convenience, she may not be able to contest the case in effective manner and further it may put her to untold difficulties also. It is further

submitted that she has to take care of her minor son who is also living with her. It is stated that there is nobody to accompany her to Family Court,

Malappuram.

After hearing the submissions made by the learned counsel for the petitioner, I am satisfied that this is a deserving case where the request made for

transfer should be accepted as genuine.

In the result, this transfer petition is allowed ordering transfer of O.P.No.580/2020 pending before the Family Court, Malappuram to the Family Court,

Ottappalam. The Family Court, Malappuram will send up all the records immediately to Family Court, Ottappalam, which on receipt of the records

shall fix up an early date for appearance of parties and issue notice.

All pending interlocutory applications are closed.