NILIMA Vs. TRILOCHAN

JUDGEMENT

(1.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of MAT Case No.66 of 2022 filed by the opposite party-husband for divorce in the Court of learned Judge, Family Court, Baragarh, to the Court of learned Judge, Family Court, Bhawanipatna.

(2.) Mr. Dash, learned counsel for the petitioner submits that the marriage of the parties has been solemnized on 30/6/2021 and on account of non-fulfilment of demand for more dowry, the petitioner was tortured by her in-laws and sent to her parental house on 19/6/2022 to bring more dowry. Since that date, she is staying with her parents at Badghumar in the District of Kalahandi. He further submits that the distance between Kalahandi and Baragarh is about 200 K.Ms and the petitioner has no independent source of income and she is dependent on her father who is aged about 65 years and earns his living, working as a priest. There is nobody else to accompany her to Baragarh.

(3.) Considering the above submissions, issue notice to the opp. party in the TRP (C) as well as in the I.A. through Registered Post with A.D., returnable within four week, requisites for which shall be filed within a week. One set of process fee shall be accepted.