Kerala High Court
Rajeswari.G.C Aged 32 Years vs Krishnakumar.K.S on 14 July, 2015
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY, THE 21ST DAY OF OCTOBER 2015/29TH ASWINA, 1937
Tr.P(C).No. 461 of 2015 ()
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AGAINST THE ORDER/JUDGMENT IN OPGW 1196/2015 of FAMILY
COURT,TRIVANDRUM
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PETITIONER(S):
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RAJESWARI.G.C AGED 32 YEARS
D/O.J.B.GOVINDAN NAIR, THUNDIPARAMBIL HOUSE
HOUSE NO.49/1248-A, EDAPPALLY P.O., KOCHI - 682 024.
BY ADVS.SRI.NAGARAJ NARAYANAN
SRI.SAIJO HASSAN
SRI.BENOJ C AUGUSTIN
SRI.SEBIN THOMAS
SRI.VISHNU BHUVANENDRAN
RESPONDENT(S):
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KRISHNAKUMAR.K.S, AGED 34 YEARS
S/O.SURENDRAN NAIR, KRISHNA KRIPA, CHELLAMANGALAM
MALAYINKEEZHU P.O., THIRUVANANTHAPURAM - 695 571.
BY ADV. SRI.K.S.HARIHARAPUTHRAN
BY ADV. SRI.GEORGE MATHEW
BY ADV. SRI.M.D.SASIKUMARAN
BY ADV. SRI.SUNIL KUMAR A.G
BY ADV. SRI.DIPU JAMES
THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21-10-2015, ALONG WITH TPC. 465/2015, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
Tr.P(C).No. 461 of 2015 ()
APPENDIX
PETITIONER'S EXHIBITS:-
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ANNEXURE-I-TRUE COPY OF O.P.NO.1195 OF 2015 FILED BY THE RESPONDENT FOR
RESTITUTION OF CONJUGAL RIGHTS BEFORE THE FAMILYCOURT,
THIRUVANANTHAPRUAM.
ANNEXURE-II-TRUE COPY OF O.P.(G&W)NO.1196 OF 2015 FILED BY THE
RESPONDENT BEFORE THE FAMILY COURT, THIRUVANANTHAPURAM.
ANNEXURE-III-TRUE COPY OF THE O.P.NO.1344/2015 DATED 14.07.2015 FILED BY THE
PETITIONER BEFORE THE LEARNED FAMILY COURT,ERNAKULAM.
ANNEXURE-IV-TRUE COPY OF THE ORDER DATED 14.07.2015 BY THE LEARNED
FAMILY COURT, ERNAKULAM IN IA.NO.2785/2015 IN O.P.NO.1344/2015
ANNEXURE-V-TRUE COPY OF THE ORDER DATED 14.07.2015 BY THE LEARNED
FAMILY COURT, ERNAKULAM IN IA.NO.2787/2015 IN O.P.NO.1344/2015.
RESPONDENT'S EXHIBITS:- NIL
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R.AV
//TRUE COPY//
PATO JUDGE
K. ABRAHAM MATHEW, J.
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Tr.P.(C)Nos.461 of 2015 & 465 of 2015
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Dated this the 21st day of October, 2015
C O M M O N O R D E R
Petitioner is the wife of the respondent, who has filed Annexure 1 and 2 O.Ps in Family Court, Thiruvananthapuram. The prayer is to transfer them to Family Court, Ernakulam.
2. Heard.
3. The petitioner had filed Annexure-3 petition in Family Court, Ernakulam before the respondent filed Annexure-1 and 2 petitions before the Family Court, Thiruvananthapuram. It is only proper that the three proceedings are enquired into by the same court. The Petitioner resides at Ernakulam and the respondent at Thiruvananthapuram. The former looks after their four year old child. Having regard to these facts I am inclined to grant the prayer of the petitioner.
In the result, these transfer petitions are allowed. O.P.Nos.1195 of 2015 and 1196 of 2015 of Family Court, Thiruvananthapuram are transferred to Family Court, Tr.P.(C)No.461 of 2015 2 Ernakulam. Both parties will appear in that court on 14.12.2015.
sd/-
K. ABRAHAM MATHEW JUDGE R.AV //True Copy// PA to Judge