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Judgment
5 paragraphs · 224 wordsN.P. Singh, J.—Mr. Umesh Trivedi, Counsel for the applicant. He is heard on the application u/s 24 of the CPC for transfer of Civil Suit No. 13-A/95 pending in the Court of Ist Addl. District Judge, Chhindwara to the Court of the Addl. District Judge, Bilaspur.
The contention of Mr. Trivedi, Counsel for the applicant/wife is that the non-applicant/husband has filed a suit against the applicant for dissolution of the marriage by a decree of divorce, which is pending in the Court of Ist Additional District Judge, Chhindwara.There is noone to support the applicant in prosecuting her case at Chhindwara. The applicant has a small child aged about three years and the applicant feels great difficulty in prosecuting the case at Chhindwara which is at a distance of 500 kms. away from the place of her residence.
The inconvenience of the wife to defend her matrimonial case effectively at a distant place, has been held to be a good ground for transfer of the case to the place of her residence.
Keeping in view of the personal difficulties of the applicant/wife in defending her case at Chhindwara, Civil Suit No. 13-A/95 pending in the Court of Ist Addl. District Judge, Chhindwara is directed to be transferred to the Court of the Additional District Judge, Bilaspur.
The petition is accordingly disposed of.