Amitav K. Gupta, J. - (1.) This application has been filed under Section 24 of the Code of Civil Procedure for transfer of Matrimonial Suit no.130 of 2016 from the court of Principal Judge, Family Court, Hazaribagh to the court of Principal Judge, Family Court, Gumla.
(2.) Learned counsel for the petitioner has submitted that due to atrocities perpetrated on the petitioner/wife by the O.P./husband she was compelled to leave her matrimonial home and to take shelter in her parental house at Gumla. The petitioner has lodged a criminal case under Section 498A and other allied sections of Indian Penal Code against the O.P. in the court at Hazaribagh being Bishungarh P.S.Case No.101/2016. It is submitted that due to impecunious condition of the petitioner she is facing great difficulty and hardship in travelling from Gumla to Hazaribagh and does not have the funds to defend the suit by engaging an Advocate at Hazaribagh. It is submitted that the petitioner is apprehensive of the fact that she may be physically harmed by the O.P. at Hazaribagh.
(3.) On the above grounds, the transfer of the suit has been sought for.;