JASABANTI NAIK Vs. S.P. SUNIT NAYAK

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 C.P. No.124 of 2022 filed by the opp. party-husband under Sec. 12 of the Hindu Marriage Act in the Court of learned Judge, Family Court, Jajpur, to the Court of learned Judge, Family Court, Baripada.

(3.) Mr.S.P.Dash, learned counsel for the petitioner submits that the distance between Jajpur and Baripada is about 250 K.Ms and the petitioner has no independent source of income, for which, it is difficult and inconvenient for her to go to Jajpur to contest the case.