PRIYANKA DAS (BORA) Vs. DIGANTA BORA

JUDGEMENT

(1.) Heard Mr. C. Goswami, learned counsel appearing for the petitioner. Also heard Mr. P. J. Saikia, learned counsel appearing for the respondent.

(2.) This application under Section 24 CPC is filed by the petitioner praying for transfer of Title Suit (Divorce) No. 39/2015, pending in the court of the learned Additional District Judge (FTC), Dibrugarh, to the court of the learned District Judge, Darrang, Mangaldoi. The aforesaid suit was filed by the respondent/husband under Section 13(1) (i a) (i b) of the Hindu Marriage Act, 1955, for a decree of divorce.

(3.) The marriage between the parties was solemnized on 28.11.2004 at Guwahati. At the time of marriage, the husband of the petitioner was working at Mangaldoi and, later on, he was transferred to Faridabad. A baby daughter was born to the couple on 11.10.2007 at Downtown Hospital, Guwahati. The respondent resigned his job and left Faridabad in December, 2010 and he is presently working as a Senior Accounts Officer in Dibrugarh University since June, 2011.