SEEMA GOYAL Vs. CHHATRAPAL

JUDGEMENT

(1.) WITH consent heard finally.

(2.) THROUGH this application filed under Section 24 of the CPC, the applicant/wife is seeking transfer of Civil Suit No. 6-A/2003, filed by respondent/husband under Sections 9 and 13 of the Hindu Marriage Act, pending in the Court of Additional District Judge, Begumganj, District Raisen to the Court of District Judge, Mandla.

(3.) THE applicant's case is that she is residing at Niwas District Mandla and it is difficult for her to attend the case filed by the respondent at Begumganj. Her father is a retired Government servant and has undergone an open heart surgery and as such he is not in a position to travel alongwith her. She is having a minor daughter aged about 9 years. It is also stated in the application that Niwas is about 500 Kms from Begumganj. There is no direct rail connection for going to Begumganj. The applicant is required to come to Jabalpur by bus, thereafter, to go Sagar by Train, stay at Sagar in the night and thereafter start in the morning from Sagar by road to reach Begumganj. In this way, the applicant has stated that it is very much difficult for her to attend the Court at Begumganj.