RAJ RANI VERMA Vs. GANESH PRASAD SINHA

JUDGEMENT

(1.) Heard Sri S.K. Lal, learned counsel assisted by Sri Pritish Kumar Lal, learned counsel for the petitioner and Sri N.K. Agrawal, learned senior counsel assisted by Sri Bidhu Ranjan, learned counsel for the opposite party.

(2.) The petitioner, wife of opposite party, has approached this Court under Section 24 of the Code of Civil Procedure, 1908, with a prayer to direct for transferring the Matrimonial Suit No. 102 of 2013 from the court of Principal Judge, Family Court, Purnea to the court of competent jurisdiction at Begusarai.

(3.) Short fact of the case is that petitioner's marriage with opposite party was solemnized in the year 2003 at Begusarai and from the wedlock, the petitioner was blessed with a male child in the year 2004. Thereafter, some trivial issues were raised and finally, the petitioner, due to non-fulfilment of demand, was ousted on 20-05-201 Thereafter, the petitioner filed a complaint case, vide Complaint Case No. 1465-C of 2013, against opposite party and her other in-laws' members. Subsequently, the petitioner also filed a case for directing the opposite party for maintaining her, vide Maintenance Case No. 74 of 2013 in the court of Principal Judge, Family Court, Begusarai.