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Judgment
5 paragraphs · 145 wordsDr. Kauser Edappagath, J
This transfer petition has been filed to transfer O.P.No.1430/2023 pending before the Family Court, North Paravur to the Family Court Irinjalakuda.
I have heard the learned counsel for the petitioner. There is no appearance for the respondent in spite of the service of notice.
The petitioner is the wife and the respondent is the husband. The respondent filed O.P.No.1430/2023 for dissolution of marriage before the Family Court, North Paravur. Three other connected matters between the same parties are pending before the Family Court, Irinjalakuda. Hence, it is just and proper that all the cases are tried and disposed of by the very same court.
Accordingly, the transfer petition is allowed. O.P.No.1430/2023 pending before the Family Court, North Paravur is withdrawn and transferred to the Family Court, Irinjalakuda to try and dispose along with O.P.Nos. 296/2024, 297/2024 and M.C.No.49/2024.