NIKKI SINHA Vs. PRIYA RANJAN SINHA

JUDGEMENT

(1.) Heard learned counsel for the parties. The present application has been filed for transfer of Matrimonial (Divorce) Case No. 34 of 2018 from the Court of Principal Judge, Family Court, Muzaffarpur to the Court of Principal Judge, Family Court, Saran at Chapra.

(2.) It has been submitted by learned counsel for the petitioner that the petitioner is not getting any maintenance and it is very difficult for her to appear in the Family Court, Muzaffarpur on each and every date of hearing leaving behind her child.

(3.) Learned counsel for the opposite party submits that the opposite party has been terminated from the service. He further submits that the petitioner has filed criminal cases against the opposite party and he is being tortured by the petitioner, so this Court may not transfer the case from Muzaffarpur to Saran at Chapra.