SMT. DIPANWITA KARMAKAR NEE RANA Vs. PRASANTA KARMAKAR

JUDGEMENT

(1.) In this application under section 24 of the Code of Civil Procedure, 1908, the petitioner-wife has prayed for transfer of the matrimonial suit filed by the opposite party-husband and pending before the Court of the learned Additional District Judge, 16th Court at Alipore, South 24-Parganas to the Court of any other learned Additional District Judge at Alipore.

(2.) The grievance of the petitioner in this application is that he apprehends the Presiding Officer of the learned Additional District Judge, 16th Court at Alipore is prejudiced against her and she will not get justice from him. In this regard, the petitioners have mentioned various incidents, particularly the observation made by the Presiding Officer of the Court, the learned Additional District Judge, 16th Court at Alipore in the deposition of the DW-2.

(3.) The learned advocate appearing on behalf of the opposite party did not raise any objection to the prayer made by the petitioner in this application.