DEBASMITA KABI Vs. RANJAN DAS

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application U/S. 24 of the Code of Civil Procedure, 1908 (In short the 'Code') by the petitioner-wife seeking transfer of the proceeding in C.P. No. 226 of 2022 instituted by OP-husband against her titled as 'Ranjan Das v. Debasmita Kabi' pending in the file of learned Judge, Family Court, Berhampur to the learned Judge, Family Court, Jajpur.

(3.) Mr. S.C. Puspalaka, learned counsel for the Petitioner submits that the Petitioner is a dependent lady, whereas the OP-husband is an Engineer and the distance between Berhampur and Jajpur is more than 250 Kms and, therefore, the Petitioner would face a lot of inconvenience in attending the Court at Berhampur. On this submission, learned counsel for the Petitioner prays to allow the transfer application. None appears for OP to counter the submissions.