BABITA SRIVASTAVA Vs. VINOD SRIVASTAVA

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife Under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of divorce petition filed by the respondent-husband in the Court of Principal District Judge Family Court at Gurugram (Haryana) to any other court of competent jurisdiction at Gwalior(M.P.).

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(3.) It is submitted that the petitioner is presently residing at Gwalior (M.P.) and hence the aforesaid matter may be transferred to the competent court of jurisdiction at Gwalior.