ANITA PATTNAYAK Vs. ARABINDA SUKLA

JUDGEMENT

(1.) By this application under Section 24 of the C.P.C., the petitioner seeks transfer of C.P. No.69 of 2013 filed by the opposite party in the court of learned Judge, Family Court, Cuttack to the court of learned Judge, Family Court, Jeypore.

(2.) The marriage between the petitioner and opposite party was solemnized on 8.2.2012 according to Hindu rites and customs. As it appears, there is mistrust and mis-feeling between the parties.

(3.) It is stated in the petition that the petitioner is residing with her father, who is an old and ailing person, at Sunabeda in the district of Koraput. It is not possible on her part to attend the court at Cuttack, which is 500 kilometers away from her residence.