ALAKA BINAMRATA Vs. BHAGABAN SINGH

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.07 of 2022 filed by the opp. party-husband under Sec. 13 (1) (i-b) of Hindu Marriage Act in the Court of learned Civil Judge (Senior Division), Khallikote, to the Court of learned Civil Judge (Senior Division), Talcher.

(3.) Mr.S.P.Dash, learned counsel for the petitioner submits that the marriage between the parties has been solemnized on 13/7/2016 and after three months of their marriage, the opp.party-husband tortured her demanding more dowry, for which, she left her matrimonial house. As the opp. party is not paying her any maintenance, the petitioner has filed Criminal Misc. Case No.256 of 2022 under Sec. 125 of Cr.P.C. before the Court of learned S.D.J.M., Talcher for maintenance. Furthermore, the distance between Khallikote and Talcher is about 230 K.Ms and there is nobody in her family except her ailing father to accompany her to Khallikote to contest the case, for which it is very inconvenient and difficult for her to go to Khallikote.