NEETU YADAV Vs. SACHIN YADAV

JUDGEMENT

(1.) The wife has come up with the above petition seeking transfer of a divorce petition bearing H.M.A. No.3200 of 2019 titled as "Sachin Yadav Vs. Neetu Yadav" filed by the respondent-husband on the file of the Principal Judge, Family Court, South West, Dwarka Courts, New Delhi, to the Court of the Principal Judge, Family Court, Indore, Madhya Pradesh.

(2.) Heard learned counsel on both sides.

(3.) The marriage of the petitioner with the respondent was solemnized on 21.02.2008 at Indore, Madhya Pradesh. Two children, a girl and a boy, were born in the wedlock. While the girl is now aged about 11 years, the boy is aged about 8 years.