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Judgment
6 paragraphs · 148 wordsDr. Kauser Edappagath, J
These two transfer petitions are connected.
I have heard Sri.Srinath Girish, the learned counsel appearing for the petitioner and Sri.Leo Lukose, the learned counsel appearing for the respondent.
M.C.No.234/2021 has been filed by the wife against the husband before the Family Court, Vadakara. O.P.No.402/2022 has been filed by husband seeking custody of the child against the wife before the Family Court, Vadakara. It is also submitted that another three other matters between the same parties are pending before the Family Court, Kozhikode. Hence, it is just and proper that all the five cases between the parties are tried and disposed of by the very same Family Court.
Accordingly, both these transfer petitions are allowed.
M.C.No.234/2021 and O.P.No.402/2022 pending before the Family Court, Vadakara are withdrawn and transferred to the Family Court, Kozhikode for trial and disposal along with the connected matters.