SAROJ DEVI @ SAROJ KUMARI Vs. ANIL KUMAR

JUDGEMENT

(1.) This is an application for transfer of Matrimonial case No. 19/93, presently pending before Principal Judge, Family Court, Patna to the Court of Vllth Additional District Judge, Munger where Matrimonial case No. 9/93 at the instance of the Petitioner is pending.

(2.) I have heard counsel for the parties and perused the petition and the affidavits.

(3.) While the Petitioner's wife seeks a declaration that her marriage with opposite party was void under Section 12(1) (a) of the Hindu Marriage Act on the ground of impotency of the opposite party and accordingly seeks a decree of nullity of marriage, the husband-opposite party in the aforesaid matrimonial case (19 of 1993) seeks decree of divorce on the ground of cruelty.