LAWS(GAU)-2018-1-153

SMTI APARNA DEY GHOSH Vs. SRI DILIP GHOSH

Decided On January 24, 2018
Smti Aparna Dey Ghosh Appellant
V/S
Sri Dilip Ghosh Respondents

JUDGEMENT

(1.) Heard Mr. M. K. Hussain, learned counsel appearing for the petitioner in Transfer Petition (C) 50/2015 and Transfer Petition (C) No. 44/2016.

(2.) Transfer Petition (C) 50/2015 is an application under Section 24 of the CPC praying for transfer of Misc. (Guardianship) Case No. 9/2015, pending in the court of the learned Additional District Judge No. 3, Nagaon, to the court of the learned District Judge, Darrang, Mangaldoi.

(3.) Transfer Petition (C) 44/2016 is an application under Section 24 of the CPC praying for transfer of Title Suit (R) No. 15/2016, filed under Section 9 of the Hindu Marriage Act, 1955, pending in the court of the learned District Judge, Nagaon, to the court of the learned District Judge, Darrang, Mangaldoi.