SMITA SAHU Vs. NARENDRA SAHOO

JUDGEMENT

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

(2.) This transfer application has been filed by the wife of the opposite party seeking transfer of C.P. No. 103 of 2019 pending in the Court of learned Judge, Jajpur to the Court of learned Judge, Family Court-II, Bhubaneswar. The said case has been filed by the opposite party husband under Sec. 13(i)(i-a) of Hindu Marriage Act. The transfer of the proceeding is sought on the ground that the petitioner wife is residing at Bhubaneswar since 2011, Further a female child has been born to her on 24/3/2013, who is studying at Bhubaneswar.

(3.) It is submitted by learned counsel for the petitioner that looking at the above facts it would be highly inconvenient on the part of the petitioner wife to travel to Jajpur from Bhubaneswar to attend the Court on the dates of posting of the case.