GEETA SAHU Vs. RAVINDER PRASAD SAHU

JUDGEMENT

(1.) Petitioner is before us seeking transfer of a matrimonial proceeding initiated by the respondent for obtaining a decree for divorce against her being Suit No. 447/2006 pending before the Addl.District & Sessions Judge, Tis Hazari Courts, Delhi to the Family Court at Giridih, Jharkhand.

(2.) Petitioner is residing in village Pachamba, District-Giridih, Jharkhand. She states that it will be inconvenient for her to attend the Court proceedings at Delhi.

(3.) A counter affidavit has been filed on behalf of the respondent wherein it is stated that as the petitioner did not appear in the proceedings, ex-pate evidence had been led and the matter was to come up for final arguments on 20/5/2006. At that stage only this petition for transfer was filed and stay of further proceedings was obtained.