KALYAN DEY CHOWDHURY Vs. RITA DEY CHOWDHURY

JUDGEMENT

(1.) This revisional application is filed under Sec. 24 of the Code of Civil Procedure arising out of Matrimonial Suit No. 533 of 203 under Sec. 10 of the Hindu Marriage Act, 1955 pending before the learned 1st Additional District Judge, Hooghly at Chinsurah.

(2.) In the present application it is prayed by the petitioner/husband that the said matrimonial proceeding instituted by the wife be transferred to the Court of the learned Additional District Judge, Fast Track Court, Serampore on the grounds stated in the petition. It appears from the petition that there were many litigations between the petitioner and the opposite party who are in fact the husband and wife.

(3.) Mr. Jiban Ratan Chatterjee, the learned Advocate appearing for the petitioner/husband submits before me that on earlier occasion the Honourable Supreme Court found in such a situation between the parties that Chinsurah was the convenient place of an application filed by the husband. On my query Mr. Chatterjee submits that in the earlier proceedings while the husband went to contest the matter at Chinsurah he was physically assaulted by the goons set up by the O.P. wife. Mr. Chatterjee has also submitted that another case under Sec. 498A of the Code of Criminal Procedure was filed by the o.p./wife and the same is pending before the Supreme Court and as such it would be always convenient for both the parties for both the matters are heard by the Supreme Court.