SHIROMANI SINGH Vs. NARENDA

JUDGEMENT

(1.) THIS is a petition under Section 24 of the Code of Civil Procedure, 1908 (in short 'CPC ') seeking transfer of Case No. 10 -A/2013 (Narendra v. Smt. Shiromani Singh), pending in the Court of Family Court Kawardha to the Court of Family Court Family Court, Korba.

(2.) THE facts in nutshell, necessary for adjudication of this petition are as under:

(3.) REPLYING the contention so raised, Mr. Anumeh Shrivastava, learned counsel appearing for the respondent/husband would submit that respondent/ husband is ready and willing to undertake travelling/boarding expenses of the applicant/wife,, He would further submit that there is threat to his life, if he is required to attend the Court proceeding in the Family Court, Korba, therefore, the transfer petition deserves to be rejected.