NEHA NILIMA EKKA Vs. ABHISHEK ROHIT KHALKHO

JUDGEMENT

(1.) This petition has been filed under Section 24 of the Code of Civil Procedure for transfer of Original Suit No.365 of 2017 from the Court of the Principal Judge, Family Court, Bokaro to the Court of the Principal Judge, Family Court, Ranchi.

(2.) Learned counsel has submitted that petitioner was driven out from her matrimonial house and compelled to take refuge in her parental house at Ranchi. That she has filed Complaint Case No.1506 of 2017 under Section 498-A and other allied sections of the Indian Penal Code which is pending in the court of S.D.J.M., Ranchi. That she has also filed Original Maintenance Case No.59 of 2018 against the opposite party in the court of the Principal Judge, Family Court, Ranchi. That the petitioner does not have any independent source of income and due to her impecunious condition she is unable to meet the travel expenses from Ranchi to Bokaro or to arrange further funds for engaging a counsel to defend the suit at Bokaro.

(3.) Learned counsel appearing for the opposite party has submitted that he has no objection, if Original Suit No.365 of 2017 is transferred from the Court of the Principal Judge, Family Court, Bokaro to the Court of the Principal Judge, Family Court, Ranchi.