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Judgment
9 paragraphs · 146 wordsThe petitioner-wife seeks for transfer of OP(HMA) 489/2020 pending on the files of the Family Court, Kottarakkara, to the Family Court at
Attingal.
The respondent enters appearance and opposes the prayer.
The original petition is one filed by the respondent-husband seeking a declaration of nullity of marriage. The petitioner has filed OP 1490/2020
before the Family Court at Attingal, seeking recovery of money and damages. The petitioner is residing within the jurisdiction of the Family Court at
Attingal. The petitioner is aged only 19 years. She 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 OP(HMA) 489/2020 pending on the files of the Family Court, Kottarakkara, will stand withdrawn and
transferred to the Family Court at Attingal.