Kerala High Court
Preeti Yohannan vs Abraham K Mathew on 19 December, 2012
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
WEDNESDAY, THE 19TH DAY OF DECEMBER 2012/28TH AGRAHAYANA 1934
Tr.P(C).No. 273 of 2012 ()
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OP.636/2012 of FAMILY COURT, NEDUMANGAD
PETITIONER(S):
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PREETI YOHANNAN
D/O. LT.COL. K.YOHANNAN (RETIRED), KUROMVILA
KURUVIKAD, VATTIYOORKAVU P.O.
THIRUVANANTHAPURAM-695 013.
BY ADVS.SRI.PHILIP T.VARGHESE
SRI.THOMAS T.VARGHESE
SMT.ACHU SUBHA ABRAHAM
RESPONDENT(S):
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ABRAHAM K MATHEW
S/O. LATE MATHEN K.ABRAHAM, ZION, TC 14/79
AAKKULAM AVENUE, ANAYARA POST
THIRUVANANTHAPURAM-695 029, NOW AT FLAT NO.201
NO.8, 'BLESSINGTON', HUTCHIN'S ROAD
5TH CROSS-B STREET, COOKERS TOWN
BANGALORE-560 084.
THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19-12-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Tr.P(C) NO. 273/2012
APPENDIX
ANNEXURE A1 : TRUE COPY OF THE ORIGINAL PETITION FILED AS OP NO.
172/2009 IN THE FAMILY COURT, THIRUVANANTHAPURAM
AND PENDING AS OP NO. 636/2012 IN THE FAMILY COURT,
NEDUMANGAD.
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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Tr.P(C) NO. 273 OF 2012
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Dated this the 19th day of December, 2012
ORDER
Both the husband and wife reside within the jurisdiction of the Family Court, Thiruvananthapuram. The couple has a child who is presently with his mother. The marital dispute happened to be transferred to the Family Court, Nedumangad for administrative purpose only.
2. A transfer of the case back to the Family Court, Thiruvananthapuram will mitigate the hardship of the parties. Moreover the child is studying in a school at Thiruvananthapuram. His occasional appearance in court should not disrupt his studies as well.
3. I therefore order transfer of O.P. No. 636/2012 from the Family Court, Nedumangad to the Family Court, Thiruvananthapuram. The Family Court, Thiruvananthapuram shall issue notice to the parties.
The Transfer Petition is disposed of.
V. CHITAMBARESH JUDGE ncd