AKANKSHA SHARMA Vs. AKASH SHARMA

JUDGEMENT

(1.) This transfer petition filed by the wife/petitioner under Sec. 24 of the Code of Civil Procedure, 1908 for transferring Civil Suit No.307A/2017 pending before the Court of Additional Principal Judge Family Court, Bilaspur (CG) filed under Sec. 13 of the Hindu Marriage Act, 1955 for divorce by the husband.

(2.) Learned counsel for the petitioner submits that the petitioner is residing with her parents at village Baiharsari, Tahsil Bodla, Distt. Kabirdham (CG) which is at a distance of 150 km away from Bilaspur and there is no direct conveyance to reach there. Therefore, the above mentioned case may be transferred to Family Court Kawardha (CG).

(3.) On the other hand, learned counsel for the respondent submits that presently he is posted at Koria and if the case is transferred to Kawardha, it will take 5-6 hours to reach him there.