Calcutta High Court (Appellete Side)
Keka Dey vs Krishnendu Dey on 19 September, 2022
19.9.2022 186 Ct. no. 652 sb C.O. 2727 of 2022 Keka Dey Vs. Krishnendu Dey Mr. Malay Bhattacharya ...for the petitioner The petitioner has filed this application under Section 24 of the Civil Procedure Code praying for transfer of the Matrimonial suit being no. 169 of 2022 pending before the court of learned Additional District Judge, Hooghly at Arambag to the competent court at Bishnupur, Bankura.
Petitioner contended that the marriage between the parties was solemnised according to the Hindu Rites and Customs on 5.5.2011 and they are blessed with a male child who is now 7 years and staying with the petitioner. He further submits that another proceeding initiated by the petitioner under Section 125 of the Code of Criminal Procedure being Misc. case no. 11/30 of 2022 is now pending before learned Additional Judicial Magistrate, Bishnupur. Moreover, in order to reach the court at Arambag by road, the petitioner has to travel from her house to Bishnupur bus stand which is about two hours journey by road. Thereafter, she has to catch a bus for Arambag which is about 60 kilometres away and takes 2 about 2 hours journey by bus. As such in order to attend court at Arambag she has to travel along with her child for about 4 to 5 hours and there is no direct communication from her house to Arambag court and that she is an unemployed lady and she has none to accompany her to the Arambag court.
The petitioner is directed to serve a copy of the revisional application upon the opposite party by speed post with acknowledgment due and to file affidavit of service on the next date.
Let the matter appear as "hearing of Section 24 Application" on 1st December, 2022.
Let all further proceedings of Matrimonial suit being no. 169 of 2022 pending before the court of learned Additional District Judge, Hooghly at Arambag be stayed for a period of 12 weeks.
(Ajoy Kumar Mukherjee, J.)