NAMRATA MISHRA Vs. CHINMAYA DAS

JUDGEMENT

(1.) By waving notice, Mr. Ashok Das, learned counsel and associates have entered appearance on behalf of opposite party.

(2.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of C.P. No.342 of 2022 filed by the opposite party-husband under Sec. 13 (1) (i-a) of the Hindu Marriage Act in the Court of learned Judge, Family Court, Berhampur, Ganjam, to the Court of learned Judge, Family Court, Bhubaneswar.

(3.) Ms. Mohanty, learned counsel for the petitioner submits that the petitioner has filed C.P. No.897 of 2022 under Sec. 9 of the Hindu Marriage Act, which is pending in the Court of learned Judge, Family Court, Bhubaneswar and the distance between Bhubaneswar and Berhampur being 200 K.Ms. and as the petitioner is presently working from home at Bhubaneswar, it would be difficult and inconvenient for her to go to Berhampur to attend the case.