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Judgment
7 paragraphs · 135 wordsA. Badharudeen, J
This transfer petition has been filed under Section 24 of the Code of Civil Procedure.
In this case, petitioner, who is the wife of the respondent, seeks transfer of O.P.(H.M).No.105/2021 pending before the Family Court, Thodupuzha to Family Court, Mavelikkara, highlighting her convenience.
Adv.George Mathew appeared for the respondent and conceded the transfer.
In the result, this petition stands allowed, taking note of the convenience of the petitioner. O.P.(H.M). No.105/2021 pending before the Family Court, Thodupuzha shall stand transferred to Family Court, Mavelikkara. The Family Court, Thodupuzha is directed to forward the case records to the Family Court, Mavelikkara, forthwith.
Parties shall appear before the Family Court, Mavelikkara on 20.07.2022.
Registry shall forward a copy of this order to the Family Courts concerned, within seven days, for information and compliance.