Smt. Champa Devi vs Pankaj Nath
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Uttarakhand High Court

Smt. Champa Devi vs Pankaj Nath on 3 January, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
              Civil Transfer Application No.43 of 2025

Smt. Champa Devi                                         ..........Applicant
                                     Vs.
Pankaj Nath                                         ............. Respondent
Present :   Ms. Neelima Mishra Joshi, Advocate for the applicant appeared
            through video conferencing.
            Mr. Prasoon Dhariyal, Advocate for the respondent appeared through
            video conferencing.


                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant transfer application, filed

under Section 24 of the Code of Civil Procedure, 1908, the

applicant seeks transfer of Family Suit No.50 of 2024, Pankaj Nath

Vs. Smt. Champa Devi ("the case"), from the court of Civil Judge

(Sr. Div.) Champawat to the Family Court, Haldwani.

2. Heard learned counsel for the parties and perused the

record.

3. The applicant and the respondent were married on

17.04.2023. Thereafter, dispute arose. There are litigations between

the parties. The respondent filed divorce suit, which is pending in

the court of Civil Judge (Sr. Div.) Champawat.

4. It is the case of the applicant that she is staying in

Haldwani; it is much inconvenient to her to travel to Champawat.

Even according to the applicant, there is another matrimonial case

pending between the parties in the court at Haldwani.

5. Learned counsel for the applicant would submit that

the applicant is staying at Haldwani, District Nainital; it is much

inconvenient to her to attend the proceedings at Champawat. She

also submits that there is another matrimonial case pending

between the parties at Haldwani, where the respondent is also

appearing.

6. Learned counsel for the respondent would submit that

he has no objection, if the case is transferred to the court at

Haldwani.

7. The applicant has made out the case that, in fact, it is

much inconvenient to her to attend the proceedings in the court at

Champawat. Therefore, having considered the entirety of facts, this

Court is of the view that the case may be transferred from the court

of Civil Judge (Sr. Div.) Champawat to the Family Court, Haldwani.

Accordingly, transfer application deserves to be allowed.

8. Transfer application is allowed.

9. Family Suit No.50 of 2024, Pankaj Nath Vs. Smt.

Champa Devi is transferred from the court of Civil Judge (Sr. Div.)

Champawat to the Family Court, Haldwani.

10. Let a copy of this order be sent to both the courts.

(Ravindra Maithani, J.) 03.01.2026 Sanjay

SANJAY

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=e50e50b49596520698eff87e0a08bbd5 04686df4d1afc60f54a287831dec46fe,

KANOJIA postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD 8EC450A84B515A087CAEFD1B3179A7DEAE406 99, cn=SANJAY KANOJIA Date: 2026.01.05 12:31:43 +05'30'