PRERNA JHA Vs. ALOK KUMAR JHA

JUDGEMENT

(1.) Heard Mr. Prabhat Kumar Singh, learned counsel appearing on behalf of the petitioner and Mr. Sumit Kumar, learned counsel for the opposite party.

(2.) The petitioner by filing the present application under Sec. 24 of the Code of Civil Procedure, 1908 seeking transfer of Matrimonial Case No. 479 of 2013 from the court of Principal Judge, Family Court, Patna to the court of Principal Judge, Family Court, Saharsa or any other equivalent court.

(3.) It is submitted on behalf of the petitioner that the petitioner is a hapless legally wedded wife of the opposite party whose marriage was solemnized with the opposite party on 3/6/2009 as per Hindi rites and rituals at her parental house situated at village Gobindpur Singhara, P.S. Mahua, District-Vaishali. However, soon after the marriage, she was subjected to cruelty on account of alleged mental disorder and finally she was ousted from her matrimonial home. He next submitted that being ousted, she has been residing at Saharsa along with her parents. It has also been informed to this Court that the petitioner has also filed maintenance case bearing Maintenance Case No. 27 of 2021, wherein pursuant to the interim order granted by the Family Court, some amount is being paid to the petitioner.