MERCY J. Vs. RAJESH

JUDGEMENT

(1.) The transfer petition is filed under Sec. 24 of the Code of Civil Procedure,1908(in short, 'C.P.C.'), seeking to transfer O.P.No.677/2022 (Annexure-1), from the Family Court, Muvattupuzha to the Family Court, Kottarakkara.

(2.) The petitioner's case in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. Their marital relationship is strained. They have two children born in their wedlock. The petitioner and the children are residing in Kollam. There is no person to chaperone them from Kollam to Muvattupuzha to contest Annexure-1. Hence, the transfer petition.

(3.) Heard; Smt.Sandrae Nelson, the learned counsel appearing for the petitioner and Sri. S. Jiji, the learned counsel appearing for the respondent.