ANJU LATA Vs. PRADEEP SHARMA

JUDGEMENT

(1.) The present application is filed under section 24 of the Code of Civil Procedure seeking transfer of Matrimonial Case No. 64 of 2012 from the court of learned Principal Judge, Family Court,Garhwa to the court of learned Principal Judge, Family Court, Jamshedpur.

(2.) Heard the learned counsel appearing for the petitioner as well as the opposite party. Perused the material on record.

(3.) The learned counsel appearing for the petitioner submitted that the opposite party has filed a petition for divorce under section 13(1) (b) of the Hindu Marriage Act, 1955 in the court of the learned Principal Judge, Family Court,Garhwa and in pursuant thereto the petitioner received a notice issued by the learned Principal Judge, Family Court, Garhwa whereby the petitioner was directed to appear in the court below on 2.8.2012.The learned counsel appearing for the petitioner submitted that the petitioner is residing with her widow mother at Jamshedpur and there is no male member in her family at Jamshedpur. The petitioner is residing with her widow mother who is also suffering from High Blood pressure and she has recently been operated her for Gall bladder. It is further submitted that the petitioner's brother is also serving at Medical College, Nagpur and therefore, it is not possible for him to accompany the petitioner on each and every date that may be fixed by the court. It is further submitted that Garhwa is about 500 kms away from Jamshedpur and there is no direct transport facility and connectivity between two towns and therefore it is not possible for the petitioner to travel alone.