SMT. KANTA DEVI Vs. SH. SITA RAM

JUDGEMENT

(1.) By medium of this petition, filed under section 24 of the Code of Civil Procedure, the petitioner has sought transfer of the petition registered as H.M.A. No.14 of 2017 titled as Sita Ram v. Kanta Devi, from the Court of learned Civil Judge (Senior Division), Court No.1, Sarkaghat, District Mandi to the Court of learned Civil Judge (Senior Division), Kullu, District Kullu, H.P.

(2.) The transfer has been sought primarily on the ground of convenience/inconvenience of the petitioner as Sarkaghat is approximately 127 KM away from the present residence of the petitioner i.e. Bajaura. Not only this, the petitioner is not in a position to bear the travelling expenses on each and every date of hearing of the case at Sarkaghat. It is claimed that the petitioner has a daughter aged about 13 years old and, therefore, it is difficult for her to travel all the way to attend the proceedings at Sarkaghat. Moreover, the petitioner is not having sufficient financial means and assistance to bear the expenses for travelling as she is unemployed.

(3.) The respondent has not opposed the petition for transfer.