RUBY SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present petition is filed under Section 24 of the Code of Civil Procedure inter alia praying for transfer of Matrimonial Suit No. 253 of 2011 from the Court of Principal Judge, Family Court, Jamshedpur to the Court of Principal Judge, Family Court, Bokaro. Heard the learned counsel for the petitioner as well as the opposite parties.

(2.) The learned counsel for the petitioner submitted that the petitioner is unable to attend the Court at Jamshedpur on account of certain threats received from the opposite party-husband and -undue pressure for settlement of the case as per the terms of the opposite party-husband. The learned counsel for the petitioner further submitted that the petitioner's father has lodged complaint in this regard at Jamshedpur narrating the incident which has occurred when the petitioner and her father went to attend the Family Court at Jamshedpur in a case filed by the opposite party-husband. The learned counsel for the petitioner has also shown certified copy of the complaint and police report.

(3.) The learned counsel for the opposite party-husband while opposing the submissions made by the petitioner submitted that the petitioner's father was working at Jamshedpur and his house is situated at Jamshedpur and-as such there should not be any difficulty in attending the Court's proceeding at Jamshedpur by the petitioner-wife. It is further submitted that the father of the petitioner has also instituted a criminal case at Jamshedpur and for that purpose she will have to attend the Court at Jamshedpur and therefore, the present petition may be rejected.