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Judgment
Biswanath Rath, J
This Transfer Petition has been filed by the Petitioner-Wife seeking transfer of Mat Suit No.107 of 2016 from the Court of Civil Judge (Sr.Divn.),
Anandapur to the Family Court, Keonjhar.
Learned counsel for the Petitioner referring to the grounds taken in this Petition submitted that the Petitioner is a resident of Keonjhar and
unemployed. The summons in the case involved is also directed in the address of Keonjhar. For having no income and being a deserted lady, it is
claimed that the Wife-Petitioner is unable to attend the Civil Judge (Sr.Divn.), Anandpur.
Learned counsel for the Husband seriously objected for such transfer on the premises that all the three grounds taken herein are absolutely false.
Considering the rival contentions of the Parties and finding the pleadings support the aforesaid grounds further for the hardship with the Wife in
travelling all the way from Keonjhar to Anandpur, this Court feels it appropriate to direct transfer of Mat Suit No.107 of 2016 from the Court of Civil
Judge (Sr.Divn.), Anandapur to the Family Court, Keonjhar. The Petitioner is directed to serve a copy of this order on the Civil Judge (Sr.Divn.),
Anandpur within ten days hence and on receiving this order, the Civil Judge shall transmit the case records involving Mat Suit No.107 of 2016 within
two weeks thereafter to the Family Court, Keonjhar for its doing the needful. This Court also directs the learned Judge, Family Court, Keonjhar to
dispose of Mat Suit No.107 of 2016 within a period of six months from the date of transmission of the records.
This Court here records the undertaking of the learned Counsel for the Petitioner that she will not take unnecessary adjournments and will
cooperate with the Family Court, Keonjhar for timely disposal of the Proceeding.
With the above observation and direction, the Transfer Petition stands disposed of.
Issue urgent certified copy.
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