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Judgment
8 paragraphs · 220 wordsSavitri Ratho, J
This matter is taken up by hybrid mode.
This application has been filed by the petitioner-wife under Section 24 of C.P.C. for transfer of C.P. No.10 of 2022 filed by the opp. party-husband under Section-13 of the Hindu Marriage Act, 1955 in the Court of learned Judge, Family Court, Deogarh, to the Court of learned Judge, Family Court, Jharsuguda.
Learned counsel for the petitioner submits that the petitioner is a house wife and she is residing with her parents house in Jharsuguda and that the distance between Jharsuguda and Deogarh is about 100 K.Ms, for which it would be inconvenient for her to travel to Deogarh on each date the case is fixed.
I do not find any compelling reason to direct for transfer of the aforesaid C.P. Case from Jharsuguda to Deogarh.
But considering the fact that the petitioner will have to travel 100 K.Ms to reach Deogarh, it is observed that in case the personal appearance of the petitioner is not absolutely necessary, the learned Judge, Family Court, Deogarh will not insist on her personal appearance on any date. The learned Judge, Family Court, Deogarh is also requested to make an endeavour for early disposal of the Civil Proceeding.
The TRP (C) is dismissed with the aforesaid observation.
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