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Judgment
C.Jayachandran, J
This petition is preferred by the petitioner/wife, seeking transfer of O.P. No.1371/2023 from the Family Court, Attingal to the Family Court, Kannur. Transfer is sought for on the ground of convenience of the wife, since she is residing within the limits of the transferee court.
Heard the learned counsel for the petitioner. Though the respondent was served, he had not chosen to appear before this Court.
In view of the authoritative pronouncement of the Hon'ble Supreme Court in N.C.V.Aishwarya v. A.S. Saravana Karthik Sha [AIR 2022 SC 4318], the convenience of the wife is certainly a matter to be taken into consideration, while fixing the forum for adjudication of matrimonial disputes.
In the circumstances, this Transfer Petition is allowed, directing transfer of O.P. No.1371/2023 pending before the Family Court, Attingal, to the Family Court, Kannur. The transferor Court shall transmit the entire records to the transferee Court, forthwith.