NISHA SHRIVAS Vs. RAJENDRA SHRIVAS

JUDGEMENT

(1.) THAT the Non-applicant is her husband. Their marriage was solemnised on 2. 2. 1991 at Durg (M. P. ). Out of this wedlock a male child Ritwik alias Chhutku was born on 25. 9. 1991.

(2.) HEARD Smt. Sudharani Shrivastava, Counsel for the applicant on the application under Section 24 read with Section 151 of the Code of Civil Procedure for transfer of Civil Suit No. 47-A/94 from the Court of District judge, Durg to the Court of District Judge, Jabalpur.

(3.) COUNSEL for the applicant has contended that the non-applicant has filed a case under Section 25 of the Guardian and Wards Act in the Court of IVth Addl. District Judge, Jabalpur and the same is pending for disposal. The applicant had also moved an application against the non-applicant/husband for judicial separation in the Court of District Judge at Durg vide Civil Suit No. 47-A/94. The witnesses to be examined in the case are all residents of Jabalpur. Therefore, Civil Suit No. 47-A/94 pending in the Court of District Judge, Durg may be transferred to the Court of District Judge, Jabalpur for the convenience of both the parties.