VEENA B.T. Vs. JENSON JUSTIN

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. 211/2022 (Annexure-A3), from the Family Court, Thiruvananthapuram, to the Family Court, Attingal.

(2.) The petitioner's case, in brief, in the memorandum of transfer petition is that, she is the wife of the respondent. They are issueless. Due to the matrimonial cruelty that was meted out on the petitioner by the respondent, she was constrained to leave the matrimonial home. She already filed O.P.No.1827/2021(Annexure-A1) and M.C.No.342/2021 (Annexure-A2) before the Family Court, Attingal, against the respondent, for a decree for return of money and gold ornaments and an order for maintenance. As a counter blast to the aboveproceedings, the respondent has filed Annexure-A3. The respondent is contesting Annexures-A1 and A2 before the Family Court, Attingal. Therefore, no inconvenience would cause to him by ordering the transfer of Annexure-A3 to the Family Court, Attingal.

(3.) Heard; Sri. M. Dinesh, the learned counsel appearing for the petitioner. Even though service of notice is complete on respondent, there is no appearance for him.