NIKETA TRIPATHI Vs. RAJIV KUMAR DUBEY

JUDGEMENT

(1.) This petition has been filed for transfer of matrimonial proceedings filed by the respondent/husband vide Civil Suit No.909-A/2023 before the Principal Judge, family Court, Bilaspur to family Court, Raigarh.

(2.) Facts of the case, in brief, are that marriage of parties was solemnized on 11/6/2003 at Raigarh. Out of their relations, one daughter was born. After the marriage, the parties were living together for about 6 years in Korba and Raigarh. It was alleged that the respondent used to commit cruelty with the petitioner. The respondent also pressurized her to leave her job and committed domestic violence with her. The respondent and his family members ousted the petitioner from her matrimonial home because of which she was forced to reside at her parental house where her daughter is also studying. Recently, the petitioner has received the impugned notice of the application filed by the respondent/husband for grant of divorce at family Court Bilaspur.

(3.) Learned counsel for the petitioner submits that the petitioner is presently living with her old aged parents and is presently posted as Shiksha Karmi at Raigarh. Her husband has filed a divorce petition at Bilaspur which is 150 kilometer away from Raigarh and, therefore, it is very difficult for the wife to travel to the said place. The wife has also filed a maintenance application for her minor daughter at family Court, Raigarh. Looking to the convenience of both the parties, the divorce case may be transferred from the family Court, Bilaspur to the family Court, Raigarh.