PRASENJIT MANDAL, J. - (1.) THIS is an application under Section 24 of the C.P.C. and is filed by the wife/respondent for transfer of a matrimonial suit being Matrimonial Suit No.1 of 2013 filed under Section 27(1)(d) of the Special Marriage Act, 1954 pending before the learned Additional District Judge, Raghunathpur, Purulia to the Court of the learned Additional District Judge, Asansol, District Burdwan.
(2.) THE wife/petitioner herein has contended that the marriage between the two was solemnized under the provisions of the Special Marriage Act, 1954 on August 13, 2011 and then the parties started living as husband and wife in her in -law 's house. Subsequently, the husband/opposite party herein instituted a matrimonial suit being Matrimonial Suit No.1 of 2013 before the learned Additional District Judge, Raghunathpur for dissolution of marriage and other consequential reliefs. The wife/petitioner entered an appearance in that suit and filed an application contending, inter alia, that at present, she has been residing at Dehri On Sone under the Bihar State for service and in order to attend the Court at Raghunathpur, she has to travel a journey of 400 kms. and as such, she has prayed for transfer of the said matrimonial suit to the Court of learned Additional District Judge, Asansol.
(3.) THE husband/opposite party is contesting the said application contending, inter alia, that the grounds stated in the application are not true and so, the application should be dismissed.;