DEBARATI BHUNIA CHAKRABORTY Vs. SUMAN SANKAR BHUNIA

JUDGEMENT

(1.) The present are the transfer petitions filed under Sec. 25 of the Code of Civil Procedure for transfer of Case No.148/2019 and Case No.147/2019, filed by the respondent, pending before the District Judge at Barasat, District Siliguri West Bengal.

(2.) Initially the prayer of the petitioner was to transfer these cases to Family Court at Jodhpur, Rajasthan but subsequently, it has been pointed out that she has been appointed at Vishakhapattanam and that it will be convenient for both the parties to conduct the proceedings at Delhi.

(3.) Therefore, the Petitioner has now prayed that the proceedings of the above said cases under the Guardian and Wards Act be transferred to Family Court, Patiala House Court, New Delhi.