DEEPA KUTTAPAN Vs. ANIL RAJAN

JUDGEMENT

(1.) THIS transfer application has been filed under Section 24 of the Civil procedure Code by wife seeking transfer of her Case No. 118-A/2005 pending in the Family Court at Jabalpur filed under Section 12 of Hindu Marriage Act of annulment of the marriage. The applicant is attending the case at Jabalpur along with her father. Effort for reconciliation was made, however, reconciliation could not be made. Wife has already filed written statement. The applicant-wife is serving in Bhopal Memorial Hospital and Research Centre, as such it is difficult for her to attend the case on each and every date, as such the transfer of case has been sought from Jabalpur to Bhopal.

(2.) I have heard the learned Counsel for the parties. The stand of applicant's Counsel is that as there is nobody except father to accompany the applicant-wife to Jabalpur and she has to take the leave which is difficult to attend frequently, thus, the case be ordered to be transferred to Bhopal.

(3.) SHRI Priyank Choubey, learned Counsel for respondent, has submitted that no case for transfer is made out. There are two elder brothers of applicant who can accompany her beside the father to Jabalpur. No case is made out to transfer of the case from Jabalpur to Bhopal.