ITISHREE PRADHAN Vs. SUBRAT RANJAN KAPA

JUDGEMENT

(1.) TRP(C) No.29 of 2024 has been filed by the Petitioner-Wife, for transfer of C.P. No.84 of 2021, filed by the Opposite Party-Husband for divorce, from the Court of Judge, Family Court, Jagatsinghpur, to the Court of Judge, Family Court, Cuttack.

(2.) Similarly, in TRPC No.30 of 2024, which is also on board today, the Petitioner-Wife has prayed for transfer of C.P. No.245 of 2021, filed by her under sec. -9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights, from the Court of Judge, Family Court, Jagatsinghpur, to Court of Judge, Family Court, Cuttack.

(3.) Parties in the transfer petitions and the grounds on which prayers for transfer of both the proceedings being same, both the transfer petitions are taken up for hearing and disposal together vide this common judgment.