LAWS(SC)-2019-1-298

SABA @ NIKKI SABA Vs. MOHD MOHFOOZ ALAM

Decided On January 09, 2019
Saba @ Nikki Saba Appellant
V/S
Mohd Mohfooz Alam Respondents

JUDGEMENT

(1.) The application for permission to appear and argue in person is allowed.

(2.) This is a transfer petition at the instance of the petitioner-wife seeking transfer of Matrimonial Case No.107 of 2018, titled Mohd.Mohfooz Alam vs. Saba Alam @ Nikki, pending in the Court of Principal Judge, Family Court, Durg, Chattisgargh to the Court of Principal Judge, Family Court, Satna, Madhya Pradesh.

(3.) The petitioner has sought transfer of the case mainly on the ground of financial difficulty and her inability to travel from Satna, State of Madhya Pradesh to Durg, State of Chattisgarh, to attend the proceedings of the case filed by the respondent.