SMT. SANGEETA BHOJAK Vs. RAJKUMAR BHOJAK

JUDGEMENT

(1.) This is an application filed under section 24 of the CPC by wife for transfer of the matrimonial matter from the Court of Principal Judge, Family Court, Jabalpur to the District Judge, Mandla.

(2.) The applicant has submitted that she was married with the respondent as per Hindu Rights and Rituals on 16.05.2010 at Nainpur, District Mandla. She is working is District Co-operative Bank at Nainpur, District Mandla. It is submitted by her that the non-applicant/husband is an advocate by profession and he is residing at Jabalpur. It is submitted that there is likelihood of influencing the proceedings of matrimonial matter being tried at Jabalpur. It is further submitted in the application that that at present she is working at Mandla and it is not possible for her to travel to 150 K.Ms. to attend each and every dates in the case. She has further stated that because of these difficulties and in absence of effective representation on her part, she was proceeded with ex-parte on 09.08.2016.

(3.) Learned counsel for the applicant submits that looking to the the convenience of the applicant the balance is in her favour, therefore, the matter pending before the Family Court, Jabalpur is prayed to be transferred to the Family Court, Mandla. He relies upon the order dated 09.01.2017 passed by the Apex Court in Transfer Petition (s) (Civil) No.(s) 1912/2014 Krishna Veni Nagam v. Harish Nigam .