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Judgment
6 paragraphs · 148 wordsDr Kauser Edappagath, J
This transfer petition has been filed by the petitioner to transfer O.P.No.1 of 2024 pending before the Family Court, Kunnamkulam to Family Court, Irinjalakuda.
The petitioner is the wife and the respondent is the husband.
I have heard the learned counsel for the petitioner. There is no appearance for the respondent.
O.P.No.1 of 2024 has been filed by the respondent against the petitioner for dissolution of marriage. Two cases (O.P.No.1463 of 2022 and M.C.No.55 of 2022) between the same parties are pending before the Family Court, Irinjalakuda. Since all the matters are connected, it is just and proper that all of them are tried and disposed of by the very same Family Court.
Hence, this Transfer Petition is allowed. O.P.No.1 of 2024 pending before the Family Court, Kunnamkulam is withdrawn and transferred to Family Court, Irinjalakuda for trial and disposal.