RIMA SAHA Vs. SUBHRADIP SAHA

JUDGEMENT

(1.) C.O. 3900 of 2018 is an application under Section 24 of the Code of Civil Procedure filed by the wife /petitioner praying for transfer of Matrimonial Suit No.94 of 2018 filed by her husband from Court of the learned Additional District Judge at Barrackpore to the Court of learned Additional District Judge at Durgapur.

(2.) C.O. 3901 of 2018 is another application under the same provision of the statute filed by the petitioner praying for transfer of the Act VIII Case No.172 of 2018 from the Court of the learned District Judge, North 24 Parganas at Barasat to the Court of the learned Additional District Judge, Durgapur.

(3.) Since the petitioner has pleaded the same facts and circumstances in support of her prayer to transfer the above mentioned two cases, I propose to dispose of both the civil orders in a common judgment.