ANINDITA DAS Vs. SRIJIT DAS

JUDGEMENT

(1.) This transfer petition has been filed by the wife on the ground that the petitioner has a small child of six years. She has further claimed that she has no source of income and it is difficult for her to attend the court at Delhi. She has further claimed that she is not keeping good health.

(2.) In support of this petition, a large number of authorities have been cited, namely, Reena Bahri V/s. Ajay Bahri, 2002 10 SCC 136, Leena Mukherjee V/s. Rabi Shankar Mukherjee, 2002 10 SCC 480, Ram Gulam Pandit V/s. Umesh J. Prasad, 2002 10 SCC 551 and Rajwinder Kaur V/s. Balwinder Singh, 2003 11 SCC 726. These authorities are all based on the facts of their respective cases. They do not lay down any particular law which operates as a precedent.

(3.) Even otherwise, it must be seen that at one stage this Court was showing leniency to ladies. But since then it has been found that a large number of transfer petitions are filed by women taking advantage of the leniency shown by this Court. On an average at least 10 to 15 transfer petitions are on board of each court on each admission day. It is, therefore, clear that leniency of this Court is being misused by the women.