SHEETAL CHAURASIYA Vs. LAXMI KANT CHAURASIYA

JUDGEMENT

(1.) THIS is an application under Section 24 CPC which has been filed by the wife against her husband to transfer the divorce suit (Case No.57A/2010) pending at Jabalpur to Mandla.

(2.) DURING the course of argument learned counsel for the parties submitted that the applicant is suffering from Sickle Cell Anemia and that has also been traversed to the child who is suffering from Thalassemia.

(3.) LEARNED counsel for the respondent -husband submits that because the applicant wife is suffering from particular disease, application for divorce has been filed by her at Jabalpur. According to me, if a divorce case is transferred from Jabalpur to Mandla the merit of the case is not to be seen.