SANCHITA BHATTACHARJEE Vs. TANOY BHATTACHARJEE

JUDGEMENT

(1.) Mr. Dash, learned advocate appears on behalf of respondent-husband and submits, the appeal is not maintainable in this Court. Impugned judgment dtd. 16/4/2022 was made by the Senior Civil Judge dissolving the marriage and directing payment of Rs.12,00,000.00 as permanent alimony. Appeal lies to the District Judge, Keonjhar. He submits, his client had filed for divorce before the family Court at Bhubaneswar. Appellant-wife had petitioned this Court under sec. 24 in Code of Civil Procedure, 1908 seeking transfer of the civil proceeding to the Court of Civil Judge (Senior Division), Champua. By order dtd. 12/4/2018 made by the learned single Judge, the proceeding stood transferred. Text of the order is quoted below.

(2.) Subsequently appellant-wife filed another transfer petition, rejected by a different learned single Judge on order dtd. 17/3/2021. Text of the order is reproduced below.

(3.) Appellant-wife then moved the Supreme Court by two Special Leave Petitions against aforesaid orders dtd. 17/3/2021 and 27/7/2021, both dismissed on order dated 8 th November, 2021. The order is reproduced below.