PARWATI DEVI Vs. RAJA RAM SAHANI

JUDGEMENT

(1.) Today again, none appeared on behalf of opposite party. On 17.12.2014, since none had appeared on behalf of opposite party, even after valid service of notice, this case was fixed for ex-parte hearing. Heard Dr. Amrendra Kumar, learned counsel for the petitioner.

(2.) The present petition under Section 24 of the Civil Procedure Code has been filed with a prayer to transfer Divorce Case No. 109 of 2013 from the Court of Principal Judge, Family Court, Samastipur to the court of competent jurisdiction in the Begusarai Judgeship.

(3.) It has been pleaded that petitioner's marriage with opposite party was solemnized in the year 2001. From the said wedlock, the petitioner was blessed with three children. However, since some dispute arose, the petitioner was constrained to live with her old parents at Begusarai. It has further been indicated that petitioner has filed a complaint case, vide Complaint Case No. 1474C of 2013, which is pending in the Court of Sub-Divisional Judicial Magistrate, Begusarai against the opposite party. Besides complaint case, one maintenance case, vide Maintenance Case No. 76M of 2013 is also pending in the Court at Begusarai.