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Judgment
6 paragraphs · 172 wordsThis transfer petition has been filed by the petitioner - wife for transfer of O.P. No. 1722 of 2018 titled "Rahul Krishnan Vs Soumya Berik" from the Family Court, District Kollam, Kerala to the Family Court, Saket District Court Complex, New Delhi.
Despite service of notice, none has appeared on behalf of the respondent.
Looking to the facts and circumstances of this case, particularly the fact that the petitioner has a child of six years and, being a resident of New Delhi, she would be put to considerable inconvenience in prosecuting the matter at Kollam, Kerala, we think it appropriate to transfer the aforesaid case from the Family Court, District Kollam, Kerala to the Family Court, Saket District Court Complex, New Delhi.
Accordingly, the transfer petition is allowed.
The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court.
After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.