VANDANA SHARMA Vs. RAM BIHARI SHARMA

JUDGEMENT

(1.) THIS is a petition under Section 24 of the Code of Civil Procedure filed by the applicant/wife Shrimati Vandana Sharma for transfer of Civil Suit No. 18-A of 88 (Vandana Sharma v. Rambihari Sharma) pending in the Court of District Judge, Satna.

(2.) IT is averred that the marriage between the spouse was solemnised on 17-2-89. The spouse, however, could not pull on well with the result, the petitioner/wife had to file a petition before the District Judge, Satna for divorce under Section 13 of the Hindu Marriage Act.

(3.) THE present petition has been filed for transfer of the said petition (Civil Suit No. 18-A of 88) on the ground that her father-in-law Is a leading lawyer of Satna and therefore, she is handicapped to engage services of a good lawyer there at Satna. Further, she has lodged a complaint before the Superintendent Police, Satna and after investigation, the same was registered as Criminal Case No. 1378 of 86 against her father-in-law and other members of the family. Therefore, the atmosphere at Satna is so surcharged against her that her going to Satna to attend the hearing of the case would not be safe for her life.