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Judgment
6 paragraphs · 152 wordsThis Transfer Petition under Section 25 of the Code of Civil Procedure has been filed by the petitioner-wife for transfer of I.D.O.P. No. 2068 of 2016 titled as Mahendran M.G. versus Vs. V.S. Asha, pending before the Family Court at Chennai, Tamil Nadu to the Family Court, Attingal, Kerala.
Service of notice is complete.
We have heard learned counsel for the parties.
In the facts and circumstances of the case, we allow this transfer petition and transfer I.D.O.P. No. 2068 of 2016 titled as Mahendran M.G. versus Vs. V.S. Asha, pending before the Family Court at Chennai, Tamil Nadu to the Family Court, Attingal, Kerala.
The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court. Both the parties are at liberty to request the Family
Court, Attingal, Kerala for mediation, to explore the possibility of settlement, before proceeding with the matter.