LAXMI BAGDI Vs. SAGAR BAGDI

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 the Court of the learned Additional District and Sessions Judge, 2nd Court at Asansol to any competent Court at Kandi, Murshidabad.

(2.) As directed by this Court on June 21, 2017 the petitioner forwarded a copy of this application to the opposite party/husband at the address mentioned by himself in the plaint filed in the matrimonial suit but the postal authority has returned the envelope with an endorsement that " addressee out of station for long days". Let, affidavit-of-service filed on behalf of the petitioner be kept on record.

(3.) It is the case of the petitioner that after being compelled to leave the matrimonial home she, along with her minor son are residing with her parents at villageKuricha, P.S.- Barwan, District- Murshidabad. She has no independence source of income, nor is she receiving any maintenance from the opposite party/husband. She is otherwise facing great hardship to contest the matrimonial suit by travelling the long distance between her present residence in the district of Murshidabad and t he Court of the Additional District and Sessions Judge, 2nd Court at Asansol to contest the matrimonial suit.