SMTI. BANDANA DAS Vs. RAMAI DAS

JUDGEMENT

(1.) Heard Ms. U. Nanda, the learned counsel for the petitioner as well as Mr. R. Dev, learned counsel appearing for the respondent.

(2.) By this application under section 24 CPC, the petitioner who is the estranged wife of the respondent is seeking transfer of T.S. (M) No. 75 of 2016, from the court of learned District Judge, Sivasagar to the court of learned District Judge, Karimganj.

(3.) The case of the petitioner is that after the marriage on 14.04.1992, two daughters were born out of the wedlock. However, there was a matrimonial discord between them. The petitioner had alleged that she was ousted from their matrimonial home and she is staying in a separate house at Karimganj.