SOUMITA BOSE (DAS) Vs. SANJOY BOSE

JUDGEMENT

(1.) Two Matrimonial Suits, one for restitution of conjugal rights filed by the opposite party herein pending before the learned Additional District Judge, 3rd Court at Barasat and another Matrimonial Suit No.2116 of 2019 filed by the present petitioner praying for dissolution of marriage by a decree of divorce presently pending before the 4th Fast Track Court of the learned Additional District Judge at Barrackpore are going on in two separate Courts as aforesaid between the parties.

(2.) The petitioner has prayed for transfer of Matrimonial Suit No.2288 of 2019 filed by the husband/opposite party from the 3rd Court of learned Additional District Judge, Barasat to the Court of the learned Additional District Judge, Fast Track 4th Court at Barrackpore. It is frankly submitted by the learned Advocate for opposite party that the opposite party has no objection if the said suit is transferred to Barrackpore but the suit filed by the opposite party being Matrimonial Suit No.2288 of 2019 may be heard analogously with Matrimonial Suit No.2116 of 2019 because in both the suits issues of facts and law are almost identical.

(3.) It is further submitted by the learned Advocate for the opposite party that the opposite party has objection against the allegation made out by the petitioner in the instant application touching upon the issue of cruelty allegedly perpetrated by the opposite party against the petitioner which the opposite party strongly denies.