- (1.) Learned counsel for the respondent informs that O. P. No. 1380/2014 under Section 26 of the Code of Civil Procedure read with Section 7 of the Family Courts Act and O.P. No. 78/2015 under Section 13(1) (ib) of the Hindu Marriage Act, both filed by the respondent in the Family Court, Kollam, Kerala, have already been decided. He informs that, in fact, the said petitions were decided even before filing of the present Transfer Petitions.
(2.) In view thereof, these Transfer petitions have become infructuous and disposed of as such.
(3.) Pending applications, if any, stand disposed of.;