Page No.# 1/3 vs Pranjal Sharma @ Bablu
2022 Latest Caselaw 4445 Gua

                                                                    Page No.# 1/3

GAHC010084752022




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : Tr.P.(C)./47/2022

         SMTI. MOUCHUMI PATHAK @ MOUSUMI PATHAK AND 3 ORS
         W/O- SRI PRANJAL SHARMA, D/O- LATE RATNESWAR PATHAK, R/O-
         BAMUN PUKHURI TINI ALI, P.O. BAMUN PUKHURI, P.S. TEOK, DIST.-
         JORHAT, ASSAM

         2: SMTI. MAATO PATHAK
          D/O- LATE RATNESWAR PATHAK
          R/O- BAMUN PUKHURI TINI ALI
          P.O. BAMUN PUKHURI
          P.S. TEOK
          DIST. JORHAT
         ASSAM

         3: SMTI. MAMONI PATHAK
          D/O- LATE RATNESWAR PATHAK
          R/O- BAMUN PUKHURI TINI ALI
          P.O. BAMUN PUKHURI
          P.S. TEOK
          DIST. JORHAT
         ASSAM

         4: SMTI. TUTU PATHAK
          D/O- LATE RATNESWAR PATHAK
          R/O- BAMUN PUKHURI TINI ALI
          P.O. BAMUN PUKHURI
          P.S. TEOK
          DIST. JORHAT
         ASSA

         VERSUS

         PRANJAL SHARMA @ BABLU
         S/O- LATE MADAN SHARMA, R/O- PRAFULLA PHUKON PATH, PHUKON
         NAGAR, WARD NO. 09, SIVASAGAR TOWN, P.O. AND DIST. SIVASAGAR,
                                                                         Page No.# 2/3

            ASSAM, PIN- 785640.



Advocate for the Petitioner   : MR. I C DEKA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 14.11.2022

Mr. I.C. Deka, learned counsel for the petitioner has referred to affidavit of dasti service filed on 27.05.2022 and it is submitted that notice on respondent was served to him personally in presence of his brother and witnesses. Accordingly, notice is deemed to be duly served on the respondent.

2. It is projected that the petitioner no.1, who is the estrange wife of the sole respondent has filed TS (M) 132/2021 seeking decree of divorce, which is pending for disposal before the court of learned District Judge, Jorhat. In the said proceeding, the respondent had appeared and filed his written statement on 23.02.2022. However, without indicating that he had also filed TS (M) 87/2021 before the court of learned District Judge, Sivasagar seeking divorce. It is submitted that the defendant nos. 2 to 4 in TS (M) 87/2021 are the sisters of the petitioner no.1 and they have joined the petitioner no.1 as petitioner nos. 2 to 4 in this application.

3. Accordingly, this application has been filed under Section 24 CPC for Page No.# 3/3

transfer of the proceeding of TS (M) 87/2021 from the court of learned District Judge, Sivasagar to the court of learned District Judge, Jorhat.

4. As per the affidavit of dasti service filed on 27.05.2022, notice of this application was served on the respondent. However, he has not appeared to contest this case.

5. Considering that the petitioner no.1 is the estranged wife of the respondent and she has also filed a divorce suit before the court of learned District Judge, Jorhat, therefore, in order to avoid conflicting judgment and decree in the two suits, the Court is inclined to transfer the proceeding of TS (M) 87/2021 from the Court of learned District Judge, Sivasagar to the court of learned District Judge, Jorhat. The learned District Judge, Sivasagar while transferring the record shall provide the date for appearance for the parties before the Court of learned District Judge, Jorhat.

6. The petitioner shall produce a certified copy of this order before the court of learned District Judge, Sivasagar in connection with TS (M) 87/2021 so as to enable the said learned Court to do the needful.

7. Accordingly, this petition stands allowed to the extent as indicated above.

JUDGE

Comparing Assistant