RASHMITA ACHARYA Vs. SUBRAT KUMAR NAIK

JUDGEMENT

(1.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of Civil Proceeding No.49 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, Jharsuguda, to the Court of learned Judge Family Court, Puri.

(2.) Mr. Tripathy, learned counsel for the petitioner submits that the marriage of the parties had been solemnized on 5/2/2010 at Puri and a son was born to them on 21/5/2011 and a daughter was born on 27/7/2018. Due to ill-treatment by the opposite party and his family members, the petitioner is staying with her parents at Puri and as the distance between Jharsuguda and Puri is more than 500 K.Ms, it would be inconvenient for the petitioner to go to Jharsuguda to attend the case.

(3.) Considering the above submissions, issue notice to the opposite party in the TRP (C) as well as in the I.A. through Registered/Speed post with A.D., returnable within four weeks, requisites for which shall be filed by 30/9/2022. One set of process fee shall be accepted.