SAROJ NIGAM Vs. JUDGE, FAMILY COURT

JUDGEMENT

(1.) THE applicant is the wife and the respondent No. 2 is the husband. He filed a suit under Section 13(1)(a) of the Hindu Marriage Act at Jhansi impleading the applicant as a defendant. During the pendency of the suit the defendant filed an application for transfer of the case from Jhansi to Orai. The application was filed on the ground of convenience as well as personal safety.

(2.) THE applicant has successfully established that she is living at Orai along with her father and also doing a job there. In case the suit is permitted to proceed at Jhansi, it would be impossible for her to contest the same. Under the circumstances I am satisfied that it is a fit case which should be transferred from Jhansi to Orai. Accordingly the application is allowed and the case is transferred from Jhansi to the Court of Civil Judge, Orai. The transferee court is directed to dispose of the matter expeditiously.