ARUNDHATI SAHOO Vs. SOMADUTTA 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 for transfer of C.P. No. 172 of 2023 filed by him before the Judge, Family Court-I, Bhubaneswar under Ss. 12(1)(a),1(b),1(c) read with Sec. 5(ii)(a)(b) of the Hindu Marriage Act, 1955. Transfer is sought for on the ground that the petitioner wife has been residing at Koraput with her parents. As such, it would be inconvenient as also difficult on her part to travel from Koraput to Bhubaneswar to attend the Court on the dates of posting of the case.

(3.) Mr. M.M. Pattnaik, learned counsel for the petitioner submits that looking at the inconvenience of the petitioner wife, the proceeding may be transferred from Bhubaneswar to Koraput.