CHAYANIKA KALITA Vs. LOHIT CH. KALITA

JUDGEMENT

(1.) Heard Shri J. Sharma, learned counsel for the petitioner. Also heard Shri RK Bhuyan, learned counsel for the respondent.

(2.) The present three applications have been filed under Sec. 24 of the Code of Civil Procedure for transfer of three cases pending in the Court of Principal Judge, Family Court No. 1, Kamrup (M), Guwahati. The petitioner herein is the wife of the respondent-husband.

(3.) A brief details of the cases is given as follows: