SHASHI KUMARI Vs. BIKRAMJEET

JUDGEMENT

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

(2.) The petitioner being the wife of the opposite party has filed the present case under Section 24 of the Code of Civil Procedure seeking transfer of Matrimonial (Divorce) Case No. 11 of 2017, filed by the opposite party, which is pending in the Court of Principal Judge, Family Court, Darbhanga to the Court of Principal Judge, Family Court, Katihar.

(3.) The petitioner and opposite party were married on 13.05.2007 and on 18.02.2008, a son was born out of the wedlock. The opposite party alleging cruelty against the petitioner filed the present Matrimonial (Divorce) Case on 19.01.2017. The petitioner has also filed Complaint Case at Katihar under Section 498A of the Indian Penal Code and also a Maintenance case before the Principal Judge, Family Court, Katihar on 12.06.2018, which is pending.