Kerala High Court
Aleyamma Joseph @ Jaimol Aged 32 Years vs Mr.Moncy Chacko Aged 35 Years on 7 January, 2011
Author: K.T.Sankaran
Bench: K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Tr.P(C).No. 375 of 2010()
1. ALEYAMMA JOSEPH @ JAIMOL AGED 32 YEARS
... Petitioner
Vs
1. MR.MONCY CHACKO AGED 35 YEARS,
... Respondent
For Petitioner :SRI.ALEX.M.SCARIA
For Respondent : No Appearance
The Hon'ble MR. Justice K.T.SANKARAN
Dated :07/01/2011
O R D E R
K.T.SANKARAN, J.
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Tr.P.C.No.375 OF 2010
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Dated this the 3rd day of January, 2011
ORDER
The respondent, who is the husband of the petitioner, filed OP No.522 of 2010 on the file of the Family Court, Alappuzha against the petitioner for restitution of conjugal rights. The petitioner seeks to transfer the case to the Family Court, Kottayam at Ettumanoor.
2. Though notice was served on the respondent, there is no appearance for the respondent.
3. The petitioner belongs to Muttambalam in Kottayam. It is stated that she is deaf and dumb. It is stated that the petitioner would be put to great prejudice and hardship, if the case is tried in the Family Court, Alappuzha. According to the petitioner, she is unable to travel a long distance to attend the Family Court at Alappuzha. Tr.P.C.No.375 OF 2010 2 In the facts and circumstances, OP No.522 of 2010 pending before the Family Court, Alappuzha shall stand transferred to Family Court, Kottayam at Ettumanoor. The Family Court, Alappuzha shall transfer the records to the Family Court, Kottayam at Ettumanoor.
K.T.SANKARAN, JUDGE.
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