Full Judgment Text
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CASE NO.:
Transfer Petition (civil) 1079 of 2006
PETITIONER:
Samita Bhattacharjee
RESPONDENT:
Kulashekar Bhattacharjee
DATE OF JUDGMENT: 12/02/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION [C] NO.1079 OF 2006
1. Heard learned counsel for the parties.
2. This is an application for transfer of Title Suit {Divorce]
No.98 of 2006 titled as Dr. Kulashekhar Bhattacharjee Vs. Smt.
Samita Bhattacharjee pending before the Family Court West
Tripura, Agartala to the learned District Judge, Howrah, West
Bengal.
3. Considering the facts that the wife \026 petitioner herein \026 is
staying at Andul Purba Para, P.O. Andul Mouri, P.S. Sankrail,
District Howrah with a minor child in her paternal home, we are
of the view that the Title Suit {Divorce] No.98 of 2006 titled as
Dr. Kulashekhar Bhattacharjee Vs. Smt. Samita Bhattacharjee
pending before the Family Court West Tripura, Agartala, be
transferred to the Court of learned District Judge, Howrah,
West Bengal, who will either decide the same himself or assign
it to any other court of competent jurisdiction. The transfer
petition is thus allowed. There will be no order as to costs.