- (1.) Heard learned counsel for the applicant. The applicant is a wife. She has filed this transfer application under Section 24, C.P.C. for transfer of divorce petition filed by the husband at Kanpur and one another proceeding of Misc. Case No. 22/70 of 2012 also pending at Kanpur to Allahabad on the ground that she is residing at Allahabad and that she has filed a suit No. 543 of 2012 for injunction in the Family Court at Allahabad. From the averments made in the application and the affidavit it is not clear as to for what purpose and relief the Suit No. 543 of 2012 has been filed by her at Allahabad. Counsel for the applicant states that the aforesaid suit is to restrain the respondent from remarrying. The above suit prima facie appears to be of no use and effect which may be required to be clubbed with the divorce case.
(2.) The applicant states that she is residing at Allahabad and it is difficult for her to attend the proceedings at Kanpur on account of old age of her parents.
(3.) Kanpur is not very far from Allahabad and is also well connected by rail as well as road with Allahabad. The difficulty of the applicant in attending the court at Kanpur can be taken care of by providing her with travelling expenses and by allowing her to have assistance of an advocate so that she need not attend the court personally on every date. The applicant as per the supplementary-affidavit has already filed her written statement in the divorce petition at Kanpur.;