Kerala High Court
Nasmiya vs Najeer.A.N on 30 June, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
Tr.P. (Crl.) No.22 of 2025 and
Tr.P (C) Nos. 180 & 181 of 2025 1
2025:KER:47422
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 30TH DAY OF JUNE 2025 / 9TH ASHADHA, 1947
TR.P(CRL.) NO. 22 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN MC NO.160 OF 2021
OF FAMILY COURT, ATTINGAL
PETITIONER/S:
NASMIYA
AGED 26 YEARS
W/O.NAJEER, VALIYA VEEDU, MUNNAATTUMOOLA , KARUKONE
P.O, ALAYAMON VILLAGE, ANCHAL, KOLLAM DISTRICT, PIN
- 691306
BY ADVS.
SMT.BHANU THILAK
SHRI.S.R.PRASANTH
SMT.FATHIMA RINSHA T.P.
SHRI.VISHNU.R
SMT.ATHIRA K. SASI
RESPONDENT/S:
NAJEER.A.N
AGED 33 YEARS
/O. ABDUL JABBAR, NAJEER MANZIL, VATTAPACHA,
ADAYAMON P.O, THATTATHUMALA, PAZHAYAKUNNUMMEL
Tr.P. (Crl.) No.22 of 2025 and
Tr.P (C) Nos. 180 & 181 of 2025 2
2025:KER:47422
VILLAGE, CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM
DISTRICT, PIN - 695614
THIS TRANSFER PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 30.06.2025, ALONG WITH Tr.P(C).180/2025,
181/2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Tr.P. (Crl.) No.22 of 2025 and
Tr.P (C) Nos. 180 & 181 of 2025 3
2025:KER:47422
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 30TH DAY OF JUNE 2025 / 9TH ASHADHA, 1947
TR.P(C) NO. 180 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN OP NO.302 OF 2021
OF FAMILY COURT, ATTINGAL
PETITIONER/S:
NASMIYA
AGED 26 YEARS
W/O.NAJEER, VALIYA VEEDU, MUNNAATTUMOOLA , KARUKON
P.O, ALAYAMAN VILLAGE, ANCHAL, KOLLAM DISTRICT, PIN
- 691306
BY ADVS.
SMT.BHANU THILAK
SHRI.S.R.PRASANTH
SHRI.VISHNU.R
SMT.FATHIMA RINSHA T.P.
RESPONDENT/S:
NAJEER.A.N
AGED 31 YEARS
S/O ABDUL JABBAR, NAZEER MANZIL, VATTTAPACHA,
ATTAYAMAN (P.O), THATTATUMALA, PAZHAYAKUNNUMEL
Tr.P. (Crl.) No.22 of 2025 and
Tr.P (C) Nos. 180 & 181 of 2025 4
2025:KER:47422
VILLAGE, KILIMANOOR, PIN - 695601
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.06.2025, ALONG WITH Tr.P(Crl.).22/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Tr.P. (Crl.) No.22 of 2025 and
Tr.P (C) Nos. 180 & 181 of 2025 5
2025:KER:47422
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 30TH DAY OF JUNE 2025 / 9TH ASHADHA, 1947
TR.P(C) NO. 181 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN OP NO.1074 OF 2022
OF FAMILY COURT, ATTINGAL
PETITIONER/S:
NASMIYA
AGED 26 YEARS
W/O.NAJEER, VALIYA VEEDU, MUNNAATTUMOOLA , KARUKON
P.O, ALAYAMAN VILLAGE, ANCHAL, KOLLAM DISTRICT, PIN
- 691306
BY ADVS.
SMT.BHANU THILAK
SHRI.S.R.PRASANTH
SHRI.VISHNU.R
SMT.FATHIMA RINSHA T.P.
RESPONDENT/S:
1 NAJEER.A.N
AGED 32 YEARS
S/O ABDUL JABBAR, NAZEER MANZIL, VATTTAPACHA,
ATTAYAMAN (P.O), THATTATUMALA, PAZHAYAKUNNUMEL
Tr.P. (Crl.) No.22 of 2025 and
Tr.P (C) Nos. 180 & 181 of 2025 6
2025:KER:47422
VILLAGE, KILIMANOOR, PIN - 695601
2 MUNEER A N
AGED 28 YEARS
S/O ABDUL JABBAR, NAZEER MANSIL, VATTAPACHA,
ATAYAMAN (P.O), THATTATUMALA, PAZHAYAKUNNUMEL
VILLAGE, KILIMANOOR, PIN - 695601
3 NAZIRA B V
AGED 52 YEARS
W/O ABDUL JABBAR, NAZEER MANZIL, VATTTAPACHA,
ATTAYAMAN (P.O), THATTATUMALA, PAZHAYAKUNNUMEL
VILLAGE, KILIMANOOR, PIN - 695601
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.06.2025, ALONG WITH Tr.P(Crl.).22/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Tr.P. (Crl.) No.22 of 2025 and
Tr.P (C) Nos. 180 & 181 of 2025 7
2025:KER:47422
P.V.KUNHIKRISHNAN, J
--------------------------------------
Tr.P. (Crl.) No.22 of 2025 and
Tr.P (C) Nos. 180 & 181 of 2025
--------------------------------------
Dated this the 30th day of June, 2025
ORDER
These transfer petitions are connected. The petitioner in these cases are the wife of the respondent in Tr.P.(Crl) No. 22/2025 and Tr.P (C) Nos. 180 and 181 of 2025. The respondents in Tr.P.(C) No. 181/2025 are the husband and his relatives. These transfer petitions are filed to transfer MC No. 160/2021, OP No.302/2021 & OP No.1074/2022 from Family Court, Attingal to Family Court, Punalur. According to the petitioner, she is residing at Punalur and she is in a difficult position to travel up to Attingal for conducting the case. Even though notice is issued to the respondents, there is no appearance for the respondents. Tr.P. (Crl.) No.22 of 2025 and Tr.P (C) Nos. 180 & 181 of 2025 8 2025:KER:47422 Considering the facts and circumstances of this case, I think these transfer petitions can be allowed.
Therefore, these transfer petitions are allowed in the following manner :
1) Tr.P (Crl) No. 22/2025 is allowed. MC No. 160/2021 pending before the Family Court, Attingal stands transferred to Family Court, Punalur. The Family Court, Attingal will forthwith forward all the files to the Family Court, Punalur.
2) Tr.P (C) No. 180/2025 is allowed. OP No. 302/2021 pending before the Family Court, Attingal stands transferred to Family Court, Punalur. The Family Court, Attingal will forthwith forward all the files to the Family Court, Punalur.
3) Tr.P (C) No. 181/2025 is allowed. OP No. 1074/2022 pending before the Family Court, Attingal stands transferred to Family Court, Punalur. The Family Court, Tr.P. (Crl.) No.22 of 2025 and Tr.P (C) Nos. 180 & 181 of 2025 9 2025:KER:47422 Attingal will forthwith forward all the files to the Family Court, Punalur.
Sd/-
P.V.KUNHIKRISHNAN JUDGE SKS Tr.P. (Crl.) No.22 of 2025 and Tr.P (C) Nos. 180 & 181 of 2025 10 2025:KER:47422 APPENDIX OF TR.P(C) 180/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE OP NO. 302/2021 PENDING IN THE FILES OF FAMILY COURT, ATTINGAL Tr.P. (Crl.) No.22 of 2025 and Tr.P (C) Nos. 180 & 181 of 2025 11 2025:KER:47422 APPENDIX OF TR.P(C) 181/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE O.P. NO.1074/2022 BEFORE THE FAMILY COURT, ATTINGAL Tr.P. (Crl.) No.22 of 2025 and Tr.P (C) Nos. 180 & 181 of 2025 12 2025:KER:47422 APPENDIX OF TR.P(CRL.) 22/2025 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE M.C.NO.160/2021FILED BEFORE THE FAMILY COURT , ATTINGAL DATED 30.06.2021