ANITA SAHU Vs. RAJESH SAHU

JUDGEMENT

(1.) At the request of learned Counsel for the par ties, this Transfer Petition (Civil) is being disposed of finally at the stage of admission.

(2.) Admittedly, the applicant Smt. Anita Sahu resides at Sitlapara (Nayapara), Tehsil-Abhanpur, District Raipur (C.G.) and Civil Suit No. 29-A/2006 filed under section 13 (a) of Hindu Marriage Act is pending between the parties before the District Judge. Kanker.

(3.) The case of the applicant herein is that she has no independent source of income and has a minor child to support. She is living with her parents and it would be extremely inconvenient for her to attend the hearings at Kanker. It is, therefore, prayed that Civil Suit No. 29-A/2006 pending before the District Judge, Kanker be transferred to the District Judge, Reliance was placed on Neelam Pravin Singh Bhadoriya Vs. Navin Singh Ramakant Bhadoriya, 2006 (2) ANJ (SC) (NOC) 137 , and Sumita Singh Vs. Kumar Sanjay and another, AIR 2002 SC 396 .