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Judgment
6 paragraphs · 170 wordsThis transfer petition was filed by the petitioner, who is the respondent in O.P. (Div)No.407/2020 on the file of Family Court, Thiruvalla. The said original petition was filed by the respondent herein, the husband seeking restitution of conjugal rights.
The petitioner's contention is that she along with her daughter and parents is residing in a place called Peechi, within the jurisdiction limits of Family Court, Thrissur. According to her, she is not in a position to undertake a long travel of 150 kilometers from her place of residence to Family Court, Thiruvalla.
I heard the learned counsel for the petitioner as well as the respondent.
No serious objection is taken to the request made for transfer.
In the result, transfer petition is allowed withdrawing O.P.(Div)No.407/2020 from the file of Family Court, Thiruvalla to Family Court, Thrissur. The transferee court on receipt of the records shall fix up an early date for appearance of parties and issue notice to them.
All pending interlocutory applications will stand closed.