(1.) In this M.J.C. application, the petitioner, who is the wife of the opposite party, seeks for a direction from this court to transfer Matrimonial Suit No. 6 of 1994 from the Court of the Additional District Judge I, Bhagalpur to the court of the District Judge, Purnea.
(2.) The short relevant fact of this case is that the petitioner was married to the opposite party on 22-1-1987 at Purnea and out of wedlock a male child was born. The opposite party, who is the husband of the petitioner, filed the aforesaid matrimonial suit before the District Judge, Bhagalpur for dissolving the marriage between them on the ground of cruelty, misbehaviour and ill- treatment of the petitioner towards him as well as towards his family members. The said suit is still pending before the District Judge, Bhagalpur. The opposite, party is permanent resident of Bhagal pur whereas the petitioner is at present residing at her father's place at Purnea.
(3.) In the said suit, after notice on the petitioner, she appeared in the case and filed written statement denying the allegations made and prayed that the suit is fit to be dismissed. Further, she alleged that the opposite party misbehaved with her and that she has been driven out of the house by him. It is also alleged that he has taken the custody of the child forcibly and deceitfully.