SUBHASHREE PRADHAN Vs. RAFFIN KUMAR NAYAK

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of C.P. Case No.114 of 2022 filed by the opp. party-husband under Order-VII, Rule-1 of C.P.C. read with Sec. 27 of the Special Marriage Act, 1954 for a decree of divorce in the Court of learned Judge, Family Court, Berhampur, Ganjam, to the Court of learned Judge, Family Court, Cuttack.

(3.) Learned counsel for the petitioner submits that the petitioner has B.Tech qualification, but she is presently jobless because of COVID-19 pandemic, for which she is staying with her parents at Sisua, Cuttack and is dependant on them. So, it will be cause her severe hardship to travel to Berhampur to contest the case, as the distance between Cuttack and Berhampur is more than 200 K.M.s.