Prasenjit Mandal, J.@mdashHeard the learned Advocates of both the parties. Affidavit-in-opposition filed in Court today be kept with the record.
2. This application is at the instance of the respondent and is field for transfer of the Matrimonial Suit No. 1179 of 2013 pending before the learned District Judge Barasat to the Court of learned District Judge Hooghly at Chinsurah.
3. Upon hearing the learned Counsel for the parties and on going through the materials on record, I find that the husband/opposite party herein instituted the aforesaid suit for dissolution of marriage before the learned District Judge Barasat.
4. The wife/petitioner herein resides with her parents at Polba, Hooghly. The petitioner has to attend the Court of Barasat from her residence at Polba in the district Hooghly and it takes a considerable time to reach the Court at Barasat and such facts have been clearly indicated in Paragraph No. 3 of the said application.
5. Moreover, the petitioner has contended that she is a tremendous neurological medication and that she is not capable to travel such a hectic journey to the Barasat Court and in support of her contention she filed a number of medical papers which support the contention of the wife/petitioner herein.
6. This being the position, the materials furnished by the wife/petitioner herein support the case of the petitioner and, in my view, there is a justified ground for allowing the prayer for transfer.
7. Accordingly, the application is allowed.
8. The Matrimonial Suit No. 1179 of 2013 pending before the learned District Judge North 24 Parganas at Barasat stands transferred to the Court of the learned District Judge, Hooghly at Chinsurah. The learned District Judge, North 24 Parganas shall send the record accordingly at early.
9. Both the parties are directed to attend the Court of the learned District Judge, Hooghly on February 26, 2014 without fail for receiving further instruction from the transferee Court. The learned Trial Judge at Chinsurah shall proceed with the suit in accordance with law.
10. The application is disposed of. However, there will be no order as to costs.
