CHIRANJIB BARBHUIYA Vs. RAJASHREE PAUL

JUDGEMENT

(1.) HEARD Mr. G. P. Bhowmik, learned counsel for the petitioner assisted by Ms. J. Purakayastha and Mr. Z. Hussain, learned counsel appearing for the respondent in Tr. P. (C) No. 12/2005.

(2.) BOTH Tr. P. (C) No. 11/2005 and Tr. P. (C) No. 12/2005 are taken up together for disposal at the admission stage itself with the consent of learned counsel appearing for both the parties.

(3.) IN Tr. P (C) No. 11/2004, by an application under Section 24 of the Code of Civil Procedure, the petitioner has prayed for transfer of T. S. No. 1/2005, pending in the Court of the District Judge, Dibrugarh, to the Court of Principal Judge, Family Court, Kamrup, Guwahati or any other court except Dibrugarh as the F. C. (Civil) No. 36/2005, filed by the petitioner, in the Court of the Principal Judge, Family Court at Guwahati is pending for disposal.