RAJ LAKHI DUTTA Vs. JINTU DAS

JUDGEMENT

(1.) Heard Mr. D.J. Boro, learned counsel for the petitioner. I have also heard Mr. P. Bhardwaj, learned counsel for the respondent.

(2.) This petition filed this application under Sec. 24 of the Code of Civil Procedure, 1908 seeking transfer of the Title Suit(Mat) No. 112/2024, from the Court of District Judge Sonitpur at Tezpur to the Court of District and Sessions Judge Jorhat.

(3.) The case of the petitioner is that she is the wife and the respondent is the husband and their marriage was solemnized at Jorhat on 27/11/2009 as per the Hindu rituals and customs. Out of their marriage they have begotten one girl child now aged about 13 years. The respondent has filed Title Suit (Mat) No.112/2024, before the Court of Addl. District and Sessions Judge Sonitpur, at Tezpur under Sec. 9 of the Hindu Marriage Act, 1955, against the petitioner, seeking a decree of Restitution of Conjugal Rights between the parties. The petitioner received notice from the Court of Addl. District and Sessions Judge, Sonitpur, Tezpur, for her appearance on 6/9/2024, for ex-parte evidence.