SWEDHA N K Vs. SREEJITH K

JUDGEMENT

(1.) THOUGH respondent is served on this petition, he has not responded.

(2.) THIS petition is filed by the petitioner seeking transfer of O.P.No.477 of 2010 from Family Court, Kannur to Family Court, Kozhikode. That is a petition filed by the respondent for restitution of conjugal rights. Petitioner states that she is a resident of Karaparamba, in Kozhikode District and is a dependant on her aged parents. She has to travel a long distance from Kozhikode to Kannur to contest the case. There is nobody to accompany her. She has also filed M.C.No.308 of 2010 in Family Court, Kozhikode seeking maintenance from the respondent and that case is pending. A criminal case initiated by the petitioner is also pending against respondent in the court of learned Judicial First Class Magistrate-IV, Kozhikode.