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Judgment
8 paragraphs · 155 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.No.2831/2021 pending before the Family Court, Thrissur to the Family Court, Palakkad, highlighting her convenience.
Adv.Shibin K.F. appeared for the respondent and submitted that the respondent has no objection in allowing the application.
Therefore, taking note of the convenience of the wife, I am inclined to allow this transfer petition.
In the result, this transfer petition stands allowed. O.P.No.2831/2021 pending before the Family Court, Thrissur shall stand transferred to Family Court, Palakkad. The Family Court, Thrissur is directed to forward the case records to the Family Court, Palakkad, forthwith.
Parties shall appear before the Family Court, Palakkad on 20.07.2022.
Registry shall forward a copy of this order to the Family Courts concerned, within seven days, for information and compliance.