Kerala High Court
Ajith Varma vs Sindhu.R.S
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
FRIDAY,THE 9TH DAY OF OCTOBER 2015/17TH ASWINA, 1937
Tr.P(C).No. 317 of 2015
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OP(HMA) 343/2015 OF FAMILYCOURT, THIRUVANANTHAPURAM
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PETITIONER(S)/PETITIONER:
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AJITH VARMA,
S/O.N.S.RAMAKRISHNA IYER, FLAT NO.2A,
SHWAS MYSTIC HEIGHTS, KANIAMPUZHA BRIDGE, EROOR P.O.,
VYTILLA, KOCHI.
BY ADVS.SRI.ABRAHAM SAMSON
SMT.LOVELY SAMSON
RESPONDENT(S)/RESPONDENTS:
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SINDHU.R.S, AGED 65 YEARS,
D/O.K.N.RAVEENDRANATHAN PILLAI,
T.C.8/1828(2), NEST, PARAKOVIL ROAD,
VETTAMUKKU, THIRUMALA, TRIVANDRUM-695006.
BY ADVS. SRI.NAIR AJAY KRISHNAN
SRI.R.T.PRADEEP
THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09-10-2015, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
PJ
Tr.P(C).No. 317 of 2015
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APPENDIX
PETITIONERS' ANNEXURES
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A1: THE TRUE COPY OF THE OP(HMA)343/15 FILED BY THE RESPONDENT DATED
27/2/15 IN FAMILYCOURT, TRIVANDRUM
A2: THE TRUE COPY OF THE OP.NO.427/15 PENDING IN THE FILES OF THE
FAMILYCOURT AT ERNAKULAM.
A3: THE TRUE COPY OF THE DISCHARGE SUMMARY ISSUED BY THE MEDICAL
TRUST HOSPITAL, ERNAKULAM.
RESPONDENTS' ANNEXURS
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
K. ABRAHAM MATHEW, J.
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Tr.P.(C).No.317 OF 2015
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Dated this the 9th day of October, 2015
O R D E R
Petitioner is the husband of the respondent. The respondent has filed O.P.(H.M.A.)No.343 of 2015 in Family Court, Thiruvananthapuram. The request of the petitioner is to transfer it to Family Court, Ernakulam on medical grounds.
2. Heard.
3. The respondent is jobless. She resides at Thiruvananthapuram. It is true that the petitioner has some medical problems. But that alone cannot be a ground to ask the respondent to come to Ernakulam from Thiruvananthapuram to conduct the litigation. So I am not inclined to grant the prayer of the petitioner.
In the result, this transfer petition is dismissed.
sd/-
K. ABRAHAM MATHEW JUDGE R.AV //True Copy// PA to Judge