SOMA DAS AND ORS. Vs. RAJESH KUMAR DAS

JUDGEMENT

(1.) THIS petition has been filed for seeking transfer of Guardianship Case No. 1 of 2015 pending in Family Court, Latehar to the Family Court at Bokaro. Learned counsel for the petitioner submitted that the petitioner is residing at Lalpania within the district of Bokaro and she has to travel 250 kilometers to prosecute the aforesaid case at Lateher filed by the opposite party. There is no direct transportation facility from Lalpania to Latehar as she has to change the vehicle at Petarwar. That she is a young lady having a minor child and she is facing hardship in travelling to prosecute the case at Lateher. It is submitted that earlier Matrimonial Suit No. 6 of 2010 filed by the opposite party at Latehar has been transferred to the Family Court at Bokaro vide order dated 14.7.2014. That the petitioner has also filed a criminal case registered under Section 498 -A of the Indian Penal Code against the opposite party which is pending at Sub -Divisional Court, Tenughat at Bokaro. That keeping in view, the hardship and difficulties and for her safety it is prayed that the present case be transferred to Family Court at Bokaro.

(2.) LEARNED counsel on behalf of opposite party has submitted that the opposite party is ready and willing to pay all the expenses which the petitioner shall incur in her journey to and fro from Lalpania to Latehar. That opposite party will face difficulty in attending the case at Bokaro as he is an employee of Railways, posted at Tori. Considering that the petitioner is a young lady and having a minor child and she will face hardship in travelling 250 kilometers from Lalpania to Latehar and taking into account that the other cases between the parties is pending at Bokaro, the Guardianship Case No. 1 of 2015 is hereby ordered to be transferred from the Family Court at Latehar to the Family Court at Bokaro.