DULUMONI DAS Vs. MONUJIT MAHANTA

JUDGEMENT

(1.) Heard Mr. K. K. Handique, learned counsel for the petitioner. Also heard Mr. U S Borgohain, learned counsel for the respondent.

(2.) The present application is filed under Sec. 24 of the Code of Civil Procedure, 1908 for transfer of the T.S (D) Case No.112/2022, pending before the court of learned District Judge, North Lakhimpur to the Court of the learned Principal Judge, Family Court, Kamrup (M) at Guwahati.

(3.) The case of the petitioner is that she got married with the respondent on 27/4/2014 as per Hindu customary rituals and commenced conjugal life and out of their wedlock, a female child was born on 29/4/2015. The marital life of the petitioner could not run well and smoothly and both the petitioner and the respondent started living separately. In the meantime, the respondent filed a Title Suit (D) No.112/2022 under Sec. 13 of the Hindu Marriage Act, 1955 before the learned District Judge, North Lakhimpur praying for dissolution of marriage.