SMT. BAISALI DANDPAT Vs. DR. ANM KUMAR DANDPAT

JUDGEMENT

(1.) This is an application under Sec. 24 of the Civil Procedure Code filed by the petitioner- wife for transfer of an application filed by the husband-opp. party under Sec. 25 of the Guardians and Wards Act, 1890 (hereinafter referred to as the 'Act').

(2.) It appears that the husband-opp. party along with his application under Sec. 25 of the Act also filed an application u/s. 12 of the Act for interim custody of the minor daughters.

(3.) The main ground for seeking transfer of the case from Puri to Bhubaneswar is inconvenience faced by the wife in contesting the case at Puri. The petitioner is a resident of Bhubaneswar. It is stated that the husband-opp. party is also a resident of Bhubaneswar, but in connection with his employment he is at present posted at Berhampur, in the district of Ganjam.