PREETI SAHU Vs. HEMANT KUMAR SAHU

JUDGEMENT

(1.) By this order, Transfer Petition (Civil) filed by the petitioner for transfer of Civil Suit No. 525-A/2013 (Hemant Kumar Sahu v. Smt. Preeti Sahu) (new No. C.S. No. 570-A/14 pending in the Court of 2nd Additional Principal Judge, Family Court, Durg (CG) under Section 13 of the Hindu Marriage Act for dissolution of marriage by a decree of divorce to the Court of Judge, Family Court, Dhamtari is being disposed of.

(2.) As per facts of the case in brief, the petitioner and the respondent married on 21-5-2010 as per Hindu rituals. After subsequent development, respondent had filed a petition for dissolution of marriage by a decree of divorce which is pending before the court below. The petitioner is a woman working as Shiksha Karmi Grade -1 at Rudri, Distt. Dhamtari. Her father has passed away and mother is ailing. No one is there to escort her for Durg to attend the hearing. There is a distance of 80 km. between Dhamtari and Durg. No proper conveyance is available to attend the hearing at Durg. It is further prayed that the petitioner is suffering from illness. Hence the petitioner prayed that the petition may be allowed and the aforementioned civil suit be transferred from Family Court, Durg to Family Court, Dhamtari.

(3.) Respondent has not filed reply to the petition. Petition is opposed orally.