Amitav K. Gupta, J. - (1.) This application has been filed under Section 24 of the Code of Civil Procedure for transfer of Matrimonial Case no.124 of 2016 from the court of Principal Judge, Family Court, Godda to the court of Principal Judge, Family Court, Ranchi.
(2.) Learned counsel for the petitioner has submitted that the marriage between the parties was solemnized on 28.04.2004 and the petitioner was residing at her matrimonial home along with the O.P.
(3.) However, due to mental torture and physical harassment meted out to the petitioner by the O.P., on account of non-fulfillment of demand of dowry she was compelled to leave her matrimonial house. That the father of the petitioner is aged about 70 years and he is suffering from various ailments and her mother is also suffering from cancer (in support of the same medical reports have been filed as annexures to the supplementary affidavit). It is argued that the petitioner has instituted maintenance case under Section 125 Cr.P.C being Original Maintenance Case no.16 of 2017.;