MOUSUMI DEHURY Vs. MUNES KUMAR BHUKTA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Since both these transfer applications relates to same parties, the same are heard together and disposed of by this common order with the consent of the learned counsel for the parties.

(3.) In transfer application No. 216 of 2019, the Petitioner-wife seeks transfer of the proceeding instituted by the OP-husband in CP No. 45 of 2019 for restitution of conjugal right U/S.9 of the Hindu Marriage Act, whereas in the other transfer application, the Petitioner-wife seeks transfer of the proceeding in CP No. 56 of 2019 for dissolution of marriage U/S.13 of the Hindu Marriage Act and in both the applications, the Petitioner seeks for transfer of the proceeding to the Court of learned Civil Judge(Sr. Divin), Athamallik.