SANCHARINI BANERJEE Vs. SOUVIK MUKHERJEE

JUDGEMENT

(1.) The present review application has been filed challenging the judgment and order dated March 31, 2022 passed by the Hon'ble Justice Kesang Doma Bhutia in C.O. No. 1537 of 2021 (Sancharini Banerjee v. Souvik Mukherjee), whereby the applicant's application under Sec. 24 of the Code of Civil Procedure for transfer of Matrimonial Suit No. 1651 of 2020 from the Learned Court of the Additional District Judge, 3rd Fast Track Court at Barrackpore, North 24 Parganas to the Learned Court of District Judge at Alipore was rejected.

(2.) The applicant has sought review of the said order on grounds of errors apparent on the face of the record, change in facts and circumstances, and violation of principles of natural justice. The applicant submits that the Learned Single Judge failed to consider the fact that the applicant, along with her mother, had been subjected to continuous mental and physical harassment, both at the hands of the respondent and his associates. The applicant claims that, as a result of this harassment, she had to relocate from her residence at Titagarh in North 24 Parganas to a rented accommodation in South 24 Parganas. Furthermore, the applicant has made it clear that, despite police protection being granted to her, she continues to face threats and harassment. Given these ongoing circumstances, the applicant seeks the transfer of the matrimonial suit to a more secure location under the jurisdiction of the District Judge at Alipore, where the applicant is presently residing.

(3.) In support of her case, the applicant points to a series of legal proceedings involving the respondent, including criminal cases and a case under Sec. 498A of the IPC, where the respondent has been implicated. The applicant claims that the same acts of harassment continue to affect her and her mother, making it unsafe for them to attend proceedings in Barrackpore, where the respondent continues to contest cases.