MADHUPRIYA SASMAL Vs. SIBARAM SAHOO

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. P.K. Mishra, learned counsel for the petitioner.

(3.) In this application under Sec. 24 of the C.P.C., the petitioner-wife has prayed for transfer of Civil Suit (Matrimonial) No. 1 of 2022/ C.P. (MAT) Case No.1 of 2022 filed by the opposite party-husband under Sec. 9 of the Hundu Marriage Act, in the Court of the learned Judge, Family Court, Balangir, to the Court of the learned Judge, Family Court, Rourkela.