NIDHI SHIVHARE Vs. SATISH SHIVHARE

JUDGEMENT

(1.) In this application filed under Section 24 of of the Code of Civil Procedure, the applicant/wife prayed for following relief:

(2.) The applicant prayed for transfer of the said matter solely on the ground that she has one year child and has no other male member to look after her when she is required to travel to attend the case before aforesaid Link Court at Junardeo.

(3.) Shri Rakesh Padney, learned counsel for the applicant submits that in order to attend the proceedings at Junardeo, the applicant is required to travel from Kelwari to Seoni (35 KM), from Seoni to Chhindwara (75KM) and from Chhindwara to Link Court Junardeo (45 KM). She is required to even change the buses on more than one occasion to reach to the destination (Junardeo). It is very difficult for her to attend the proceedings and it will be convenient for the husband to travel all the way to Seoni if matter is transferred there. Reliance is placed on 2010 (2) MPLJ 633 (Saroj Devi Kushwaha Vs. Satendra Singh Kushwaha).