Lakshmi C.A vs (*) Arun Padmanabhan on 30 May, 2017

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Kerala High Court

Lakshmi C.A vs (*) Arun Padmanabhan on 30 May, 2017

Bench: A.Hariprasad

        

 
IN THE HIGH COURT OF KERALAAT ERNAKULAM

                                          PRESENT:

                      THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                 TUESDAY,THE 30TH DAY OF MAY 2017/9TH JYAISHTA, 1939

                                  Tr.P(C).No. 111 of 2017 ()
                                    ---------------------------
                     OP NO.1304/2016 of FAMILY COURT,ETTUMANOOR

PETITIONER:
-------------

                  LAKSHMI C.A.
               AGED 28 YEARS,
               W/O. ARUN PADMANBHAN
               RESIDING AT RKB MANDIRAM,
               CHELAKKARA P.O, CHELAKKARAVILLAGE,
               THALAPPILLY TALUK
               THRISSUR 680 586


                  BY ADV. SRI.SURAJ.S

RESPONDENT:
--------------

            (*)   ARUN PADMANABHAN
                  AGED 30 YEARS,
                  S/O. 30 YEARS,
                  RESIDING ATGANITHAM HOUSE,
                  KODIMATHA P.O,
                  KOTTAYAM DT PIN 686 013

(*)CORRECTED IN IA 382/17 AS ARUN PADMANABHAN, AGED 30 YEARS,
S/O.PADMANABHAN, RESIDING ATGANITHAM HOUSE, KODIMATHA P.O, KOTTAYAM DT
PIN 686 013 VIDE ORDER DTD.20/2/17 IN IA 421/17.


                   BY ADVS. SRI.G.SREEKUMAR (CHELUR)
                                SRI.NANDAGOPAL S.KURUP

            THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
30-05-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:

TR.P(C) NO.111 OF 2017


                          APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE A1 ATRUE COPY OF THE MC NO.57/2016 FILED BY THE PETITIONER BEFORE
THE JUDICIAL FIRST CLASS MAGISTRATECOURT,WADAKKANCHERRY

ANNEXURE A2 ATRUE COPY OF THE OP NO.1304/2016 FILED BY THE RESPONDENT
BEFORE THE FAMILY COURT, ETTUMANOOR

RESPONDENT'S EXHIBITS                        NIL


                                //TRUE COPY//



                                A.HARIPRASAD, J.
                           --------------------------------------
                             Tr.P.(C) No.111 of 2017
                           --------------------------------------
                     Dated this the 30th day of May, 2017

                                        ORDER

Wife, who is the respondent in a divorce proceedings (Annexure-A2) pending before the Family Court, Ettumanoor, seeks transfer of the case to the Family Court, Thrissur. Respondent husband is the petitioner in Annexure-A2.

2. Heard both sides.

3. It is the submission on behalf of the petitioner that she is residing at Chelakkara, which is about 100 kms. away from Ettumanoor and she finds it difficult to attend the Court on all posting dates. Learned counsel for the respondent submitted that he is a college professor and it will be difficult for him to appear before the Family Court, Thrissur as he is employed at Kottayam.

Considering the facts and circumstances, I am of the view that the request made by the petitioner is meritorious and hence it is allowed. Annexure-A2 pending before the Family Court, Ettumanoor is transferred to the Family Court, Thrissur. The parties shall appear before the transferee court on 26.06.2017. The respondent, if so advised, can make a request before the Family Court to post the case to any day convenient to him Tr.P.(C) No.111 of 2017 2 without affecting his job.

Petition is allowed as above.

All pending interlocutory applications will stand closed.

A. HARIPRASAD, JUDGE.

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