AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 215 wordsSavitri Ratho, J
TRP (C) No.285 of 2022 & I.A.No.320 of 2022
This matter is taken up by hybrid mode.
This application has been filed by the petitioner-wife under Section 24 of the C.P.C. for transfer of C.P. No.124 of 2022 filed by the opp. party-husband under Section 12 of the Hindu Marriage Act in the Court of learned Judge, Family Court, Jajpur, to the Court of learned Judge, Family Court, Baripada.
Mr.S.P.Dash, learned counsel for the petitioner submits that the distance between Jajpur and Baripada is about 250 K.Ms and the petitioner has no independent source of income, for which, it is difficult and inconvenient for her to go to Jajpur to contest the case.
Considering the above submissions, issue notice to the opposite party in the TRP (C) as well as in the I.A. by Registered Post with A.D., requisites for which shall be filed by 26.08.2022. The notice shall be made returnable within four weeks. One set of process fee shall be accepted.
List this matter on 11.10.2022.
In the interim, further proceeding in C.P. No.124 of 2022 pending in the Court of the learned Judge, Family Court, Jajpur shall remain stayed till 14.10.2022.
Urgent certified copy of this order be granted as per rules.
…………………………….