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Judgment
8 paragraphs · 235 wordsA.Badharudeen, J
This is a transfer petition filed under Section 24 of the Code of Civil Procedure seeking transfer of O.P.(G&W)No.766 of 2021 pending before the Family Court, Mavelikkara to the Family Court, Kottarakara by the petitioner, who is the wife of the respondent herein.
According to the petitioner, the petitioner has been residing within the jurisdiction of the Family Court, Kottarakara and the said place is convenient for her. Therefore, she pressed for transfer as sought for.
Adv.Sri.Abraham Samson appearing for respondent also not opposed transfer on the submission that two other matters are also pending before the Family Court, Kottarakara. So, he canvassed exemption of personal appearance for respondent in all cases.
Since the transfer is not opposed, taking note of the convenience of the petitioner, I am inclined to allow this petition. O.P.(G&W)No.766 of 2021 pending before the Family Court, Mavelikkara shall stand transferred to the Family Court, Kottarakara.
It is specifically ordered that, if the respondent applies for personal exemption, the same can be granted liberally, if his presence for the purpose of proceeding the matter is not required specifically.
Forward a copy of this order within ten days for compliance to the Family Court, Mavelikkara. Family Court, Mavelikkara is directed to forward the case records to Family Court, Kottarakara forthwith.
Parties are directed to appear before the Family Court, Kottarakara on 10.06.2022 at 11 a.m.