REKHA DEVI @ REKHA DEVI Vs. SANTOSH RAM

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) This application under Section 24 of the C.P.C. has bee filed by the petitioner, who is the wife of the opposite party, for transfer of Matrimonial Case No. 316 of 2009 from the Court of Principal Judge, Family Court, Jamshedpur to the Court of Principal Judge, Family Court, Ranchi. It is stated by the petitioner that the aforesaid Matrimonial Suit under Section 9 of the Hindu Marriage Act has been filed by the husband for restitution of conjugal rights.

(3.) The petitioner alleges that she had to leave her matrimonial home because she was being subjected to mental and physical harassment and torture due to demand of dowry made by the husband and in-laws. She is presently residing with her two month's infant baby along with her parents at Ranchi. According to her, she has no independent source of income and it will create great hardship for her to attend the matrimonial suit filed by her husband at Jamshedpur. It would be very difficult for her to travel from Jamshedpur to Ranchi to contest the case along with her infant baby and accordingly, prayer has been made to transfer the Matrimonial Suit pending before the Family Court, Jamshedpur to the Court of Principal Judge, Family Court, Ranchi.