SMT. ANKUR NANDI Vs. ALOK GHOSH

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed under section 24 of the Code of Civil Procedure, 1908 for transfer of the proceedings of a matrimonial case filed under section 9 of the Hindu Marriage Act filed by the husband bearing Civil Suit No.07-A/2018 pending before the Court of District Judge, Surajpur to the Family Court, Bilaspur.

(3.) It is contended on behalf of the petitioner/wife that it is extremely difficult for her to travel all the way from Bilaspur to Surajpur and she being a lady faces inconvenience as compared to the husband/respondent and no prejudice would be caused to the husband if the case is transferred to the Family Court, Bilaspur, therefore, the same may be transferred to the Family Court, Bilaspur.