SWATI BOSE Vs. PIJUSH BOSE

JUDGEMENT

(1.) This is a petition under section 25 of the Code of Civil Procedure, 1908 seeking transfer of R. S. No. 957 of 1999 (Pijush Bose v. Swati Bose) filed under section 13 of the Hindu Marriage Act, pending in the Family Court, lucknow, u. P. to the Court of District Judge, Nadia at Krishnanagar (West Bengal).

(2.) We have heard learned counsel for the parties.

(3.) The petitioner-wife is alleged, by the respondent, to be psychiatric patient. Obviously, it will be highly inconvenient for the petitioner-wife to travel from West Bengal to Lucknow for the purpose of contesting the suit filed against her. It is also alleged, on affidavit, that the petitioner is an unemployed and helpless lady having no means to contest the case by covering the long distance between Krishnanagar and Lucknow.