VARSHA RANI NAG Vs. HERALD VINAY NADAN

JUDGEMENT

(1.) HEARD .

(2.) THE applicant-wife has filed this application under Section 24 of the Code of Civil Procedure for transfer of case No. 71-A of 2006 filed by the respondent-husband under Section 22 of the Divorce Act, 1869 for judical separation before the 1 st Additional District Judge, Jugdalpur, to the Court of District Judge, Raipur of following grounds :