JYOTI JAISWAL Vs. NEERAJ KUMAR GUPTA

JUDGEMENT

(1.) This transfer petition has been filed under Sec. 25 of the Code of Civil Procedure, 1908, by the petitioner-wife seeking transfer of Divorce Petition No. 10/2017 titled as "Neeraj Kumar Gupta v. Smt. Jyoti Jaiswal" filed by the respondent-husband in the Court of Ld. Additional District & Session Judge, Lalsot, District Dausa, Rajasthan to the competent Court at Ghazipur, UP.

(2.) Heard learned counsel on both sides and perused the record.

(3.) Considering the facts and circumstances and the material on the record, this Court is of the opinion that prayer for transfer of proceedings from the Court of Ld. Additional District and Session Judge, Lalsot, District Dausa, Rajasthan to the competent Court at Ghazipur, UP., is justified.