Kerala High Court
P.V. Beena vs Thomas M.T on 15 June, 2015
Author: B. Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
THURSDAY, THE 16TH DAY OF JULY 2015/25TH ASHADHA, 1937
Tr.P(C).No. 336 of 2015 ()
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TO TRANSFER O.P. NO. 644/2014 OF FAMILY COURT, MALAPPURAM TO
FAMILY COURT, THALASSERY.
.....
PETITIONER(S):
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P.V. BEENA, AGED 27 YEARS,
D/O. VARKEY, PUTHENPURACKAL HOUSE,
MELMURINGODI POST, KUTHUPARAMBA TALUK,
KANNUR DISTRICT.
BY ADV. SRI.C.P.PEETHAMBARAN.
RESPONDENT(S):
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THOMAS M.T., AGED 37 YEARS,
S/O. JOSE A.T., ELAPPUNGAL HOUSE,
MANIMOOLI, VAZHIKKADAVU AMSOM,
NILAMBUR TALUK, MALAPPURAM DISTRICT-679 329.
BY ADVS. SRI.K.MOHANAKANNAN,
SMT.A.R.PRAVITHA.
THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLYHEARD
ON 16-07-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
rs.
Tr.P(C).No. 336 of 2015
APPENDIX
PETITIONER'S ANNEXURES:-
ANNEXURE A1 COPY OF THE CERTIFICATE DATED 15/06/2015 ISSUED BY
KITEX CHILDREN'S WEAR LIMITED.
ANNEXURE A2 COPY OF THE CERTIFICATE AND FEES RECEIPT ISSUED BY
SANTHINIKETHAN ENGLISH SCHOOL, PERAVOOR,
KANNUR DISTRICT.
ANNEXURE A3 COPY OF THE O.P.NO.644/2014 PENDING BEFORE THE
FAMILY COURT, MALAPPURAM.
ANNEXURE A4 COPY OF THE CERTIFICATE DATED 14/07/2015 ISSUED
FROM KITEX.
ANNEXURE A5 COPY OF THE LETTER FIXED BY THE ANGANWADI
WORKER DATED 14/07/2015.
RESPONDENT'S ANNEXURES:-
ANNEXURE R1A COPY OF THE CERTIFICATE ISSUED BY THE ST.JOSEPH'S
CHURCH, NARIVALAMUNDA DATED 20/08/2014.
ANNEXURE R1B COPY OF THE CERTIFICATE ISSUED BY THE SACRED
HEART CONVENT, MANIMOOLI, DATED 19/08/2014.
ANNEXURE R1C COPY OF THE MARRIAGE CERTIFICATE ISSUED BY THE
DIOCESE OF MANANTHAVADY ON 10/03/2014.
ANNEXURE R1D COPY OF THE ADHAR CARD ISSUED TO ALANTA TREESA.
//TRUE COPY//
P.S.TO JUDGE
rs.
B. KEMAL PASHA, J.
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Tr.P.(C) No.336 of 2015
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Dated this the 16th day of July, 2015
O R D E R
~ ~ ~ ~ ~ ~ Petitioner seeks the transfer of O.P.No.644/2014 pending before the Family Court, Malappuram, to the Family Court, Kannur. Through the said OP, the respondent husband has applied for the custody of the child. Presently, the child is residing at Kannur. Therefore, necessarily the matter has to be transferred to the Family Court, Kannur. All the disputes involved have to be settled by the Family Court, Kannur.
In the result, this Tr.P.(C) is allowed and O.P.No.644/2014 pending before the Family Court, Malappuram is ordered to be transferred to the Family Court, Kannur.
Sd/-
(B.KEMAL PASHA, JUDGE) aks/16/07 // True Copy // PA to Judge