Smt. Suneeta Saini vs Principal Judge Family Court ...
2015 Latest Caselaw 5210 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- APPLICATION UNDER SECTION 24 C.P.C. No. - 89 of 2015
 

 
Applicant :- Smt. Suneeta Saini
 
Opposite Party :- Principal Judge Family Court Distt.Ambedkar Nagar & Anr.
 
Counsel for Applicant :- Sachin Srivastava
 
Counsel for Opposite Party :- Manoj Kumar Singh
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for the parties.

This is an application under Section 24 C.P.C. for transfer of the Case No.33 of 2015, pending in the court of Principal Judge, Family Court, Ambedkar Nagar.

It has been contended that the applicant is  lady and a permanent resident of District Bahraich, where she has already filed  a case under Section 125 Cr.P.C. for claiming maintenance against the opposite party.   She has further stated that there is danger to her life and liberty to attend and pursue her case at Ambedkar Nagar on each and every date.

Shri Manoj Kumar Singh, learned counsel for the opposite party has appeared but has not filed any counter affidavit. He has stated that he has no objection in case the case is transferred from the court of Principal Judge, Family Court, Ambedkar Nagar to the court of Principal Judge, Family Court, Bahraich.

The application is allowed.  The Case No. 331 of 2015 (Girija Kant Saini Versus Smt. Suneeta Saini), pending in the court of Principal Judge, Family Court, Ambedkar Nagar is transferred to the court of Principal Judge, Family Court, Bahraich.

Order Date :- 9.12.2015

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