SMT. SUBARNA BHATTACHARJEE Vs. SRI SIDDARTHA BISWAS

JUDGEMENT

(1.) Heard Mr. P.K. Deka, Mr. K.K. Dey, Mr. C. Baruah, Mr. M.R. Adhikary, Mr. M. Dutta, Mr. R. Sarma, Mr. B. Sinha, Mr. R.C. Paul, Mr. S. Alim, Mr. P.P. Borthakur, Mr. K.R. Patgiri, Mr. H. Sarma, Ms. N. Upadhyay, and Mr. S. Islam, the learned Counsels appearing for the petitioners herein. Also heard Mr. S. Dutta, Senior Advocate, Mr. S. Kataki, Mr. S.K. Borkataki, Mr. A.D. Choudhury, Mr. P. Sen, Ms. D. Borgohain, Ms. S. Kanungoe, Mrs. S. Barpatragohain, Mr. A Ganguly, Mr. S.D. Purkayastha, and Mr. B. Pushilal, the learned Counsels appearing for the respondents herein.

(2.) These petitions have been filed under section 24 of the Civil Procedure Code, by which cases relating to matrimonial disputes and/or Guardianship dispute pending in various courts are sought to be transferred from one District to another.

(3.) The reason for hearing all the matters together was deemed necessitated in view of the recent judgment delivered by the Hon'ble Supreme Court of India in the case of Krishna Veni Nagam v. Harish Nagam reported in (2017) 4 SCC 150 . This judgment has been circulated to this Court by the Registry of the Hon'ble Supreme Court of India. It would be relevant to refer to paragraphs -13 to 20 thereof, which is extracted below: