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Judgment
6 paragraphs · 155 wordsThis transfer petition has been filed by the petitioner - wife for transfer of Divorce Petition being Misc. Case No. 330A of 2017 titled "Rama Shankar Chaubey vs. Vibha Devi" from the Principal Judge, Family Court, Ujjain, Madhya Pradesh to a competent Family Court at Mokama District Kaimur (Bhabhua) Bihar.
We have heard learned counsel for the parties.
Looking to the facts and circumstances of this case, the petitioner would be put to considerable inconvenience in prosecuting the matter at Ujjain, Madhya Pradesh. We think it appropriate to transfer the aforesaid case from the Principal Judge, Family Court, Ujjain, Madhya Pradesh to the District Judge, District Kaimur (Bhabhua) Bihar.
Learned District Judge may assign the transferred case to the appropriate Court.
Accordingly, the transfer petition is allowed.
After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.