TAMAL KRISHNA GHOSH Vs. PRAMA GHOSH (DEY)

JUDGEMENT

(1.) Affidavit of service filed on behalf of petitioner showing service of notice of the instant revision upon the opposite party be kept with the record.

(2.) This is an application under Section 24 of the Code of Civil Procedure praying for transfer of Matrimonial Suit No.35 of 2018 pending before the 3rd Fast Track Court of the learned Additional District Judge at Basirhat, North 24 Parganas to any other Court of competent jurisdiction in the same station.

(3.) It is pleaded by the petitioner that his marriage with the opposite party was solemnized on 24th November, 2014. Subsequent to the marriage the opposite party led conjugal life with the petitioner at her matrimonial home. However, on 5th April, 2018, the opposite party voluntarily left her matrimonial home without informing anybody and took shelter at her parental home without any reasonable cause. The petitioner tried to bring his wife back but failed. Finding no other alternative he instituted a suit for restitution of conjugal rights under Section 9 of the Hindu Marriage Act which was registered as Matrimonial Suit No.35 of 2018 and is pending in the 3rd Fast Track Court of the learned Additional District Judge, Basirhat.