SAJIDA JESMINE Vs. ABDUL HASHMI

JUDGEMENT

(1.) Heard Mr. N. Haque, learned counsel for the petitioner and Mr. P.K. Deka, learned counsel for the sole respondent.

(2.) This petition, under Sec. 24 read with Sec. 151 of the Code of Civil Procedure (C.P.C.), 1908, is preferred by Smti. Sajida Jesmin for transferring F.C. (Civil) Case No. 301/2024, pending before the court of learned Principal Judge, Family Court Kamrup (M) Guwahati to the court of learned District Judge, Karimganj.

(3.) The background facts leading to filing of the present petition are briefly stated as under:-