LAWS(ORI)-2022-8-60

KALPANA SWAIN Vs. SIBA SANKAR SAHOO

Decided On August 11, 2022
Kalpana Swain Appellant
V/S
Siba Sankar Sahoo Respondents

JUDGEMENT

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

(2.) Heard Mr.A.K.Sahoo, learned counsel for the petitioner.

(3.) This application has been filed by the petitioner-wife under Sec. -24 of the C.P.C. for transfer of C.P. Case No.58 of 2021 filed by the opposite party-husband under Sec. -13 of the Hindu Marriage Act in the Court of learned Judge, Family Court, Bhubaneswar, to the Court of learned Judge, Family Court, Kendrapara.