RAKHI BANERJEE Vs. SUBHANKAR MUKHERJEE

JUDGEMENT

(1.) This transfer petition has been moved by the petitioner with the prayer that Civil Suit No.527 of 2007 filed by the respondent for damages before the High Court of Judicature at Madras be transferred to the High Court of Calcutta.

(2.) According to the petitioner, the marriage between the parties took place and was registered on 2nd March 2005. The boubhat ceremony was held on 17th June, 2005 in West Bengal.

(3.) The respondent had taken the petitioner to Chennai immediately after their marriage. There was serious problem in the marriage between the petitioner and the respondent from the very inception. According to the petitioner, during her stay at Chennai, she was subjected to cruelty and torture.