CHINMAYEE PRADHAN Vs. ANSUMAN SATAPATHY

JUDGEMENT

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

(2.) This application has been filed by the petitioner-wife under Sec. 24 of the C.P.C. for transfer of MAT Case No.21 of 2022 filed by the opp. party-husband under Sec. 13 (1) of the Hindu Marriage Act, 1955 in the Court of learned Civil Judge (Senior Division), Bhanjanagar, to the Court of learned Judge, Family Court, Boudh.

(3.) Learned counsel for the petitioner submits that the distance between Bhanjanagar and Boudh is about 120 K.Ms and the petitioner has no independent source of income, for which, it is very inconvenient for her to go to Bhanjanagar to contest the case. He further submits that the petitioner has instituted Misc. Case No.02 of 2022 against the opp. party under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 in the Court of learned J.M.F.C., Harabhanga and the opp. party has already appeared in the said case. Hence, it will not be inconvenient for the opp. party if the MAT case is transferred to Boudh.