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The Calcutta High Court ruled that wife's mere inconvenience in attending court is not a ground for transferring a marriage suit to another court.
The spouse had pleaded in her request pursuant to Section 24 of the Code of Civil Procedure following basis for transferring the matrimonial suit to Mallarpur pending at Alipore Court.
The Court also rejected her request to transfer the request for custody lodged by her spouse, noting that since the husband is the natural guardian of the minor girl who has spent five years, she was expected to remain in the ordinary language with the natural guardian and that the husband was a permanent resident of Kolkata, there was no mistake in instituting the proceedings before the Court at Alipore.
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