SHARMILA BAGCHI Vs. SOURAV GANGOPADHAYAY

JUDGEMENT

(1.) The petitioner-wife seeks transfer of MAT Suit No 454 of 2018 titled "Sourav Gangopadhayay v. Sharmila Bagchi @ Gangopadhayay", which is a petition for divorce under Sec. 13 of the Hindu Marriage Act 1955 and is pending before the Principal Judge (ADJ -V), Family Court Burdwan, West Bengal. The petitioner-wife seeks the transfer of the above stated case to the Principal Judge, Family Court, Shamli (U.P.).

(2.) This Court issued notice on 28/1/2020 to the respondent-husband and stayed the further proceedings in the divorce case. As per the Office Report, a notice sent through AD card, duly signed by the respondent has been received back, but no one has entered appearance on his behalf so far. No counter affidavit has thus been filed. It appears that the respondent-husband is not keen to contest the instant transfer petition.

(3.) It is further revealed from the averments that marriage between the parties was solemnized on 17/1/2017. The parties are doctors by profession. There is no child born out of the wedlock. Taking into consideration the averments made by the petitioner-wife that she is residing with her parents in Shamli, U.P., where she has also filed maintenance petition, I deem it appropriate to allow the present transfer petition. Ordered accordingly.