NEELAM BHATIA Vs. SATBIR SINGH BHATIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition is by the wife seeking transfer of Hindu Marriage Petition No. 6-A of 2001 titled as Satbir Singh Bhatia V/s. Neelam Bhatia from the Court of Additional District Judge, Korba, Chhattisgarh to the Family Court at Kolkata on the grounds that the petitioner has no means and is having no source of income; she has a minor daughter of 5 years; having regard to the long distance to travel, it would be convenient if the petition to transfer the case aforementioned is allowed.

(3.) Learned counsel for the respondent husband resisted this petition stating that the proceedings were initiated in the year 2001; the case has reached the stage of evidence; pleadings having been completed; at this stage, it will not be appropriate to allow the transfer petition. He also added that the petitioner has filed some cases at Kolkata after the respondent filed the Hindu marriage petition aforementioned. The learned counsel, however, assured that the respondent shall cooperate with the proceedings to go on without dragging the proceedings.