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Calcutta High Court: Inconvenience of Wife Treated as Prime Consideration in Matrimonial Suit - (16 Jan 2020)

CIVIL

Calcutta High Court has ruled that if a Transfer Petition under Section 24 of the Code of Civil Procedure, 1908 is sought by a wife during matrimonial proceedings, the Court while deciding the petition should take into consideration the inconvenience caused to her.

Tags : CALCUTTA HIGH COURT   TRANSFER PETITION   MATRIMONIAL SUIT  

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