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Judgment
This transfer petition has been filed by the petitioner-wife seeking transfer of divorce petition filed by the respondent-husband in the Court of Senior Civil Judge, Vizianagaram, Andhra Pradesh to the Family Court, Cuttack, Odisha.
Heard learned counsel for the parties and perused the record. This Court is of the opinion that the interest of justice would be best subserved if the proceedings are allowed to continue in the Court at Vizianagaram, Andhra Pradesh, subject to the condition that the respondent-husband would pay to the petitionerwife a sum of Rs.10000/- (Rupees Ten Thousand Only) for her expenses on account of travel, boarding and lodging on the date(s) of hearing or as and when her presence may be required by the Court concerned. It is clarified that such amount shall be made over by the respondent to the petitioner on every date when she attends the Court at Vizianagaram.
Having regard to overall circumstances of the case, this Court is of the opinion that the Court at Vizianagaram should decide H.M.O.P. No.106/2019 on merits as expeditiously as possible and in any case within a year from today.
The Transfer Petition is disposed of in aforesaid terms.