JYOTSNA PARAMANIK Vs. SANDEEP PARAMANIK

JUDGEMENT

(1.) This writ petition is under Article 227 of the Constitution of India wherein the order dated 05.09.2018 passed in Original Suit No.32 of 2018 is under challenge whereby and whereunder the petition filed by the petitioner (wife) for recall of the order dated 09.01.2017 has been rejected.

(2.) According to the petitioner, original suit has been filed by the husband-respondent under Section 13(1) (ia) (ib) and 26 of the Hindu Marriage Act for dissolution of the marriage and for custody of the child.

(3.) The respondent-wife appeared on 02.04.2016 thereafter has filed an application before the authorities under Section 24 of the CPC for transfer of the suit from the jurisdiction of the Family Court, Ranchi to the Family Court, Chaibasa.