DIPA SINGH Vs. NILAMADHABA 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 C.P.C. for transfer of C.P. No.10 of 2022 filed by the opp. party-husband under Sec. -13 of the Hindu Marriage Act, 1955 in the Court of learned Judge, Family Court, Deogarh, to the Court of learned Judge, Family Court, Jharsuguda.

(3.) Learned counsel for the petitioner submits that the petitioner is a house wife and she is residing with her parents house in Jharsuguda and that the distance between Jharsuguda and Deogarh is about 100 K.Ms, for which it would be inconvenient for her to travel to Deogarh on each date the case is fixed.