KUMARI ARCHANA @ RINU W/O AJIT RANJAN D/O MADAN MOHAN MISHRA Vs. AJIT RANJAN S/O RAM PRASAD SINGH @ KAILASH SINGH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the opposite party.

(2.) THE petitioner seeks transfer of Divorce Case No. 101 of 2008 from the Court of the Principal Judge, Family Court, Sitamarhi to that of the Principal Judge, Family Court, Madhubani. The stand of learned counsel for the petitioner is that earlier the petitioner had filed Matrimonial (Maintenance) Case No. 79 of 2007 in the Court of the Principal Judge, Family Court, Madhubani under Sections 18 and 20 of the Hindu Adoptions and Maintenance Act, 1956 for the grant of maintenance to her and her minor son. Subsequently the opposite party filed the Divorce Case No. 101. of 2008 at Sitamarhi with the sole purpose of harassing the petitioner. It is submitted that the petitioner being a lady, who resides with her father alongwith her minor son, is finding it very difficult to pursue the divorce case at Sitamarhi.

(3.) LEARNED counsel for the opposite party, on the other hand, submits that the opposite party would be put to serious inconvenience, if the divorce case is transferred as he would have to travel about 80 K.M. for pursuing the said matter.