Kerala High Court
Simi. G vs Arun K.V on 29 January, 2026
Author: T.R. Ravi
Bench: T.R.Ravi
2026:KER:7615
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 29TH DAY OF JANUARY 2026 / 9TH MAGHA, 1947
TR.P(C) NO. 745 OF 2025
AGAINST THE ORDER/JUDGMENT IN OPHMA NO.1926 OF 2024 OF
FAMILY COURT, ATTINGAL
PETITIONER/RESPONDENT:
SIMI. G
AGED 28 YEARS
D/O SUBHASH, SUBHASH MANDIRAM,
NEDIYARA P.O., NETTAYAM,
YEROOR VILLAGE, PUNALUR TALUK,
KOLLAM DISTRICT, PIN - 691306.
BY ADVS.
SRI.ANSU VARGHESE
SRI.ARVIND AJAYKUMAR
RESPONDENT/PETITIONER:
ARUN K.V
S/O KARUNAKARAN. G,
KARUNA BHAVAN,AVANAVANCHERRY P.O.,
AVANAVANCHERRY P.O., VILLAGE, ATTINGAL,
CHIRAYINKEEZHU TALUK,
THIRUVANANTHAPURAM DISTRICT,
PIN - 695103.
BY ADVS.
SRI.ARUN CHAND
SRI.M.SAKKIR HUSAIN
SRI.VINAYAK G MENON
2026:KER:7615
TR.P(C) NOS. 745 & 744 OF 2025
2
SRI.THAREEQ ANVER
SRI.BHARAT VIJAY P.
SMT.MINU VITTORRIA PAULSON
SMT.ARCHANA P.P.
SMT.SHEHROON PATEL A.K.
THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 29.01.2026, ALONG WITH Tr.P(C).744/2025, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:7615
TR.P(C) NOS. 745 & 744 OF 2025
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 29TH DAY OF JANUARY 2026 / 9TH MAGHA, 1947
TR.P(C) NO. 744 OF 2025
AGAINST THE ORDER/JUDGMENT IN OP NO.989 OF 2025 OF
FAMILY COURT, ATTINGAL
PETITIONER/RESPONDENT:
SIMI. G
AGED 28 YEARS
D/O SUBHASH, SUBHASH MANDIRAM,
NEDIYARA P.O., NETTAYAM, YEROOR VILLAGE,
PUNALUR TALUK, KOLLAM DISTRICT,
PIN - 691306.
BY ADVS.
SRI.ANSU VARGHESE
SRI.ARVIND AJAYKUMAR
RESPONDENT/PETITONER:
ARUN K.V
S/O KARUNAKARAN. G, KARUNA BHAVAN,
AVANAVANCHERRY P.O., AVANAVANCHERRY P.O.,
VILLAGE, ATTINGAL, CHIRAYINKEEZHU TALUK,
THIRUVANANTHAPURAM DISTRICT,
PIN - 695103.
BY ADVS.
SRI.ARUN CHAND
2026:KER:7615
TR.P(C) NOS. 745 & 744 OF 2025
4
SRI.M.SAKKIR HUSAIN
SRI.VINAYAK G MENON
SRI.THAREEQ ANVER
SRI.BHARAT VIJAY P.
SMT.MINU VITTORRIA PAULSON
SMT.ARCHANA P.P.
SMT.SHEHROON PATEL A.K.
THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 29.01.2026, ALONG WITH Tr.P(C).745/2025, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:7615
TR.P(C) NOS. 745 & 744 OF 2025
5
T.R. RAVI, J.
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Tr.P(C) Nos.745/2025 & 744/2025
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Dated this the 29th day of January, 2026
ORDER
The petitioner is the wife and the respondent is the husband. Petitioner seeks transfer of OP(HMA) No.1926 of 2024 and OP No.989/2025 pending before the Family Court, Attingal to the Family Court, Punalur. The petitioner has stated that she is residing at Nettayam, Nediyara P.O. at Punalur 13 Kms away from the Family Court, Punalur and it will be convenient if the case is transferred to the Family Court, Punalur. It is also stated that the Family Court, Attingal is 60 Kms away from her residence and she will have to take several buses to reach the court. It is also stated that she does not have a job to look after the son. Even though the transfer is objected to by the respondent, I do not find any serious objection raised. The petitioner has 2026:KER:7615 TR.P(C) NOS. 745 & 744 OF 2025 6 made out sufficient reasons warranting a transfer.
In the above circumstances, the transfer petitions are allowed and OP(HMA) No.1926 of 2024 and OP No.989/2025 pending before the Family Court, Attingal stand transferred to the Family Court, Punalur.
Sd/-
T.R.RAVI JUDGE mpm 2026:KER:7615 TR.P(C) NOS. 745 & 744 OF 2025 7 APPENDIX OF TR.P(C) NO. 745 OF 2025 PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE O.P. NO 58/2025 DATED 22.01.2025 OF THE FAMILY COURT, PUNALUR. Annexure A2 TRUE COPY OF THE NOTICE DATED 18.01.2025 OF O.P(HMA) NO. 1926 OF 2024 OF FAMILY COURT, ATTINGAL.
2026:KER:7615 TR.P(C) NOS. 745 & 744 OF 2025 8 APPENDIX OF TR.P(C) NO. 744 OF 2025 PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE O.P NO. 58 OF 2025 DATED 22.01.2025, OF THE FAMILY COURT, PUNALUR.
Annexure A2 TRUE COPY OF THE NOTICE DATED 07.08.2025 OF O.P NO. 989 OF 2025 OF FAMILY COURT, ATTINGAL.