Smt. Ragini Katara vs Arun Katara
2014 Latest Caselaw 7867 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 193 of 2014
 

 
Applicant :- Smt. Ragini Katara
 
Opposite Party :- Arun Katara
 
Counsel for Applicant :- Arvind Agrawal
 
Counsel for Opposite Party :- K.M. Garg
 

 
Hon'ble Sudhir Agarwal,J.

1. Heard Sri Maonj Kumar, learned counsel for the applicant and learned Standing Counsel or the State.

2. This is an application filed under Section 24 CPC requesting for transfer of Case No. 565 of 2013 (Arun Katara Vs. Ragini Katara)  from the Court of Agra to Firozabad or any neighbouring district. It is contended that the applicant has been ousted from her husband's house and is now living with her parents house at Firizabad. It is further contended that the father of the applicant is an old person. It is also said that she has reasonable apprehension of her life and liberty at Agra.

3. However, since both the parties have consented for transfer of the aforesaid case to Etawah./ a third place, I am not going into rival dispute being unnecessary for the case in hand.

4. With the consent of learned counsels for parties, I direct that Case No. 565 of 2013 (Arun Katara Vs. Ragini Katara)  pending before Principal Judge, Family Court, Agra is transferred to competent Court at Etawah. The Court at Agra shall ensure immediate transmission of record to Etawah Judgeship.

6. The application is disposed of accordingly. 

Order Date :- 29.10.2014

SKS