Kerala High Court
Shibi Nafeesa vs Asin Hack on 4 February, 2026
Author: T.R. Ravi
Bench: T.R.Ravi
2026:KER:9548
TR.P(C) NO. 639 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
WEDNESDAY, THE 4TH DAY OF FEBRUARY 2026 / 15TH MAGHA, 1947
TR.P(C) NO. 639 OF 2025
AGAINST THE ORDER/JUDGMENT IN OP(OTHERS) NO.846 OF
2025 OF FAMILY COURT, MAVELIKKARA
PETITIONER/RESPONDENT:
SHIBI NAFEESA
AGED 37 YEARS
D/O. H. ABUBAKKER, A. A. MANZIL, KUMALI JUNCTION,
PALLIPURAM P.O., THIRUVANANTHAPURAM, NOW RESIDING
AT FLAT NO.901, CONFIDENT ALTAIR GREEN VALLEY,
CHURCH ROAD, PULLANI VILA, NEAR KARYAVATTOM,
THIRUVANANTHAPURAM, PIN - 695581
BY ADVS.
SHRI.JERRY PETER
SMT.ANSU SARA MATHEW
SMT.NAMITHA GEORGE
SRI.VINOD S. PILLAI
SMT.NAYANA VARGHESE
SHRI.MOHAMMED THAYIB N.M.
SMT.RIA VARGHESE
SHRI.TOMIN K. SEBASTIAN
SHRI.FAHAD SAIDU RAHIM
SHRI.DEEKSHITH SARESH EYYANI
SHRI.ANSIF S.
2026:KER:9548
TR.P(C) NO. 639 OF 2025
2
RESPONDENT/PETITIONER:
ASIN HACK
AGED 35 YEARS
S/O. ABDUL HACK, SHAHI MANZAL, NEAR ST. JOHNS
SCHOOL, PERUNGALA P.O., KAYAMKULAM ALAPPUZHA
DISTRICT, PIN - 690559
BY ADVS.
SRI.BASIL CHANDY VAVACHAN
SMT.CHARUTHA BHAIJU
SHRI.BASIL SAJAN
SMT.FATHIM NAVAS
SMT.KAVYA RANI JAYAPRAKASH
SMT.LEKSHMI PRIYA V.
SHRI.MUHAMMED SHUHAIB A.S.
SMT.RESHMA SUKUMARAN
SMT.AISWARYA JALIN
SHRI.BASIL SCARIA
THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLU
HEARD ON 04.02.2026, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
2026:KER:9548
TR.P(C) NO. 639 OF 2025
3
T.R. RAVI, J.
--------------------------------------------
Tr.P(C). No. 639 of 2025
--------------------------------------------
Dated this the 4th day of February, 2026
ORDER
The transfer petition has been filed by the wife of the respondent seeking transfer of O.P(Others) No.846 of 2025 pending before the Family Court, Mavelikkara, to the Family Court, Attingal. The respondent has entered appearance and even though objections have been raised, I do not find any reason to consider the objections in view of the fact that the petitioner wife has travelled around 107 Kilometers to attend the case at Family Court, Mavelikkara and other cases are pending before the Family Court, Attingal, which the respondent necessarily has to defend.
In the above circumstances, the transfer petition is allowed. O.P(Others) No.846 of 2025 pending before the Family Court, Mavelikkara shall stand transferred to the Family Court, Attingal to be considered along with 2026:KER:9548 TR.P(C) NO. 639 OF 2025 4 O.P.No.1217 of 2025 and Crl.M.C.No.211 of 2025 pending before the Family Court, Attingal.
Sd/-
T.R.RAVI JUDGE LEK 2026:KER:9548 TR.P(C) NO. 639 OF 2025 5 APPENDIX OF TR.P(C) NO. 639 OF 2025 PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE O.P. (OTHERS)NO.846/2025 ON THE FILE OF FAMILY COURT, MAVELIKKARA DATED 26.04.2025 Annexure A2 THE TRUE COPY OF THE PETITION IN O.P.NO.1217/2025 FILED BY THE PETITIONER HEREIN BEFORE THE HON'BLE FAMILY COURT, ATTINGAL DATED 05.07.2025 Annexure A3 THE TRUE COPY OF M.C.NO.180/2025 FILED BY THE PETITIONER HEREIN BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT- I, ATTINGAL DATED 14.08.2025 Annexure A4 THE TRUE COPY OF THE ORDER IN C.M.P.NO.4408/2025 IN M.C.NO.180/2025 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, ATTINGAL DATED 16.08.2025 Annexure A5 THE TRUE COPY OF CRL.M.C.NO.211/2025 FILED BY THE PETITIONER HEREIN BEFORE THE HONOURABLE FAMILY COURT, ATTINGAL ON 21.07.2025 Annexure A6 THE TRUE COPY OF CRL.M.P.NO.131/2025 FILED BY THE PETITIONER HEREIN BEFORE THE HONOURABLE FAMILY COURT, ATTINGAL ON 21.07.2025