LAWS(GAU)-2024-11-33

USMA SULTANA Vs. FAKAR UDDIN AHMED

Decided On November 05, 2024
Usma Sultana Appellant
V/S
Fakar Uddin Ahmed Respondents

JUDGEMENT

(1.) Heard Mr. S.H. Rahman, learned counsel for the petitioner. Also heard Mr. S. Hoque, learned counsel for the respondent.

(2.) This application under Sec. 24 of the Code of Civil Procedure, 1908 read with Sec. 151 of the said code has been filed by the petitioner, namely, Smti Usma Sultana praying for transferring of the Misc. Guardianship Case No. 03/2022 from the Court of the learned District Judge, Kamrup at Aming-aon to the Court of the learned District Judge, Barpeta.

(3.) The facts relevant for consideration of the instant transfer petition, in brief, are as follows: -