ANAMIKA PANDEY Vs. SHRIHAR PANDEY

JUDGEMENT

(1.) Mr. R.K. Tiwari, learned counsel for the applicant.

(2.) HEARD . In this application under section 24 of the Code of Civil Procedure Code, the applicant seeks transfer of the matrimonial case, namely Hindu Marriage Case No. 271/2014 instituted by non -applicant/husband pending before the Family Court, Satna to the Court of competent jurisdiction of Rewa.

(3.) THE non -applicant has filed an application under section 9 of the Hindu Marriage Act at Satna. The matter was referred to the Mediation Centre at Jabalpur. However, the applicant/wife did not attend the mediation proceeding at Jabalpur and in clear terms stated that she is not willing to record the compromise before mediation centre. The distance between the Rewa to Satna is approximately 50 kms., which is well connected by rail as well as road. No inconvenience would be caused to the applicant/wife, if she attends the proceeding at Rewa (sic. Satna). However, it is directed that whenever the applicant attends the proceeding at Satna, the non -applicant shall incur the travelling expenses to the applicant. With the aforesaid directions, the MCC is disposed of.