ANJANI GUPTA Vs. SANJAY KUMAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the sole opposite party.

(2.) The petitioner seeks transfer of Matrimonial Divorce Case No. 22 of 2017 from the Court of Principal Judge, Family Court, Sheikhpura, to the Principal Judge, Family Court, Patna.

(3.) Learned counsel for the petitioner submits that the petitioner has been married to opposite party since 2012 and soon thereafter, demand for dowry arose including physical and mental torture.