CHOUDHURIMAYUM KAJAL DEVI Vs. HAOBAM RAJ SINGH

JUDGEMENT

(1.) By way of this petition filed under Sec. 24 CPC, the petitioner sought transfer of Mat (Divorce) Case No. 13 of 2020, now pending on the file of the Family Court, Imphal East, to the Family Court, Manipur at Lamphelpat. Notice was ordered to the respondent on 18/11/2022 and the respondent entered appearance through learned counsel.

(2.) In that view of the matter, as both parties are agreeable to the change of forum, this transfer petition is ordered without going into the merits of the matter and the allegations made in this petition.