SUMANDEVIMOHATA Vs. RAJ KUMAR MOHATA

JUDGEMENT

(1.) Heard Mr. SC Kayal, learned counsel for the petitioner and Mr. AK Maheswari, learned counsel for the respondent.

(2.) This application is for transfer of the petition, which has been filed by the husband at the Family Court, Guwahati, registered as FC (Civil) No. 159/ 2002, for restitution of conjugal rights of the wife-petitioner. The main contention of the learned counsel for the petitioner-wife is that because of the economic reason the petitioner wife is not in a position to attend the Court at Guwahati to contest the matter filed by the respondent-husband.

(3.) During the course of argument, learned counsel appearing for the respondent-husband has agreed to pay Rs 500/- (Rupees five hundred only) per trip to the petitioner wife for her attending Court at Guwahati concerning with the proceedings in FC (Civil) No. 159 of 2002 pending in the Family Court at Guwahati. Accordingly, the husband is directed to pay an amount of Rs. 500/- whenever the wife appears in the above proceedings at Guwahati. On these facts, I do not find any good reason to transfer the case from Guwahati to Golaghat.