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Judgment
6 paragraphs · 162 wordsDr.Kauser Edappagath, J
This transfer petition has been filed by the petitioners to transfer M.C.No.114 of 2022 pending before the Family Court, Attingal to the Family Court, Palakkad.
The 1st petitioner is the wife, the 2nd petitioner is the daughter of the 1st petitioner and the respondent and the respondent is the husband.
I have heard Sri.Jelson J.Edampadam, the learned counsel for the petitioners. There is no representation for the respondent.
The petitioners filed M.C.No.114 of 2022 against the respondent claiming maintenance before the Family Court, Attingal. The petitioners are now residing at Palakkad and the 2nd petitioner is studying in a School at Palakkad. It is settled that while considering the transfer petitions concerning family matters, the convenience of the wife has to be given predominance.
Considering all these facts, this Transfer Petition is allowed. M.C.No.114 of 2022 pending before the Family Court, Attingal is withdrawn and transferred to the Family Court, Palakkad for trial and disposal.