SAVITA RAI Vs. SUNIL KUMAR RAI

JUDGEMENT

(1.) THIS petition is directed by the applicant Smt. Savita Rai, wife of respondent Sunil Kumar Rai under section 24 of Civil Procedure Code for transferring Civil Suit No. 31-A/04, from the Court of Additional District Judge, Sihora, District Jabalpur to competent Court of District Chhindwara for further trial of the case as she is resident of territorial jurisdiction of District Court Chhindwara.

(2.) IT is not in dispute that respondent has filed an application under section 13(1) (ia) & 13(1) (ib) of the Hindu Marriage Act. The same is registered as CS No. 31-A/2004 and pending before Additional District Judge, Sihora District Jabalpur. It is also not in dispute that at present appellant is residing at Nagar Panchayat Chanda Meta Parasia District Chhindwara. The matter is relating to divorce proceedings but at this juncture mentioning the merits of the matter is not required. The difficulty and inconveyance of the appellant are to be examined in view of the averments made in this petition.

(3.) RESPONDENT has not filed any reply of it, even no one has appeared to oppose the prayer of the petitioner.