SMT. MAMTA GIRI GOSWAMI Vs. AJAY GIRI GOSWAMI

JUDGEMENT

(1.) Heard.

(2.) The present petition is filed by the wife and two minor children for transfer of a case filed under section 9 of the Hindu Marriage Act by the respondent/husband before the Family Court Janjgir to the Family Court, Mahasamund.

(3.) It is contended on behalf of the petitioner/wife that no maintenance has been granted to the wife and the minor children and it is extremely difficult for them to travel from Mahasamund to Janjgir as it is not directly connected with the rail route and even otherwise it will consume the entire day, therefore, the case pending before the Family Court, Janjgir may be transferred to the Family Court, Mahasamund.