Amitav K. Gupta, J. - (1.) This application has been filed under Section 24 C.P.C for transfer of Original Suit no.42/2017 from the court of Principal Judge, Family Court, Dhanbad to the court of Principal Judge, Family Court at Deoghar.
(2.) Learned counsel for the petitioner has submitted that the petitioner was harassed and mentally tortured for nonfulfilment of dowry demand. That she was driven out of the matrimonial house and since then she has been residing with her parents at Deoghar. That at that point of time she was pregnant and thereafter she has delivered a child. That she does not have any independent source of income neither the funds to engage a counsel to defend the suit at Dhanbad. That the petitioner is facing great hardship and difficulty in travelling from Deoghar to Dhanbad along with her new born child and to meet the travelling expenses.
(3.) On the above ground, prayer has been made for transfer of the said suit from the Family Court, Dhanbad to Family Court at Deoghar.;