SHERIN THOMAS Vs. SHABEER HAMEED

JUDGEMENT

(1.) THIS petition is filed by the wife seeking transfer of O.P. No.1724 of 2010 from Family Court, Ernakulam to Family Court, Kozhikode. That is a petition filed by the respondent for restitution of conjugal rights. Petitioner has filed O.P. No.859 of 2010 in Family Court, Kozhikode seeking dissolution of marriage. Though there are certain allegations made against the respondent it is not necessary for me to go into those matters in this petition.

(2.) PETITIONER-wife is a resident of Athiyodi desom in Koyilandi Taluk. She is working as a Cabin Crew in Air India Express which is an international air carrier. She says that on alternate days she has to fly to different places and since she is a resident of Koyilandy Taluk she finds it difficult to travel to Family Court, Ernakulam and contest the case. Learned counsel for respondent opposed the application contending that there is no valid reason to allow the request made by petitioner.