MAMPI BISWAS Vs. RAJIB MITRA

JUDGEMENT

(1.) Heard Ms D. Ghosh, learned counsel for the petitioner. Also heard Mr. M. Choudhury, learned counsel for the respondent.

(2.) By this application, the petitioner, who is the wife of the respondent, prays for transfer of T.S. (D) No. 39/2016 along with Misc. (J) Case No. 37/2016 pending in the court of the learned District Judge, Sonitpur to the Family Court, Kamrup at Guwahati.

(3.) The aforesaid case was filed by the respondent under Section 13(1) of the Hindu Marriage Act, 1955, for short, the Act, for a decree of divorce alleging that the petitioner was having extra marital affairs. Notice of the said petition was given to the petitioner on 20.4.2016 requiring her to file written statement on 26.5.2016.