ROMITA SINGH Vs. BINOD KUMAR SINGH

JUDGEMENT

(1.) In this application under Section 24 of the Code of Civil Procedure, 1908 the petitioner wife has prayed for, transfer of the matrimonial suit filed by the opposite party-husband and pending before Court of the learned Additional District Judge at Barrackpore, North 24-Parganas to the Court of the learned District Judge, South 24-Parganas at Alipore.

(2.) As directed by this Court on June 20, 2017 the petitioner has forwarded a copy of this application to the opposite party and from the affidavit of service filed on behalf of the petitioner it appears that the opposite party has received the same. Let, the said affidavit of service be kept on record. However, none appears on behalf of the opposite party to oppose this application. Under the circumstance, the application is taken up for hearing in the absence of the opposite party.

(3.) The ground urged by the petitioner in this application is that after being compelled to leave the matrimonial home, she along with her minor child are residing at Bhawanipore, Kolkata and she is facing great hardship to contest the matrimonial suit by travelling the long distance between her present residence and the learned Court at Barrackpore, North 24-Parganas.