POONAM DEVI Vs. AMIT KUMAR

JUDGEMENT

(1.) THIS is a transfer petition at the instance of the wife for transferring the proceeding of Title Matrimonial Suit No. 203 of 2010, pending in the court of the Principal Judge, Family Court, Bokaro to Ranchi for the reasons that the wife can ill-afford to go to Bokaro on each and every date fixed in the matrimonial suit. She has no source of income. Her father has also died a short while ago and the old mother is the only person in the family. In the circumstances, prayer is made for transfer of the said matrimonial suit from Bokaro to Ranchi.

(2.) ISSUE notice to the sole contesting respondent for which requisites under registered post with acknowledgement due must be filed in Court within one week, failing which, the transfer petition shall stand rejected without further reference to a Bench.

(3.) TILL the next date of listing, further proceedings of Title Matrimonial Suit No. 203 of 2010, pending in the court of the Principal Judge, Family Court, Bokaro shall remain stayed.