MANSI KHATRI Vs. GAURAV KHATRI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Transfer Petition has been filed by the Petitioner-wife seeking transfer of the Divorce Petition No.802 of 2022, filed by the Respondenthusband under Sec. 13(1) of the Hindu Marriage Act, 1955, titled "Gaurav Khatri versus Mansi Khatri" pending before the learned Principal Judge, Family Court, Indore, Madhya Pradesh to the Family Court, Lucknow, Uttar Pradesh.

(3.) The parties married on 12/12/2016 and separated on 29/10/2021 without the birth of any child. Although the present Petition, as filed, is limited to the transfer of the aforesaid Divorce Petition viz. No.802 of 2022, filed by the Respondent, but the petitioner's father, Mr Shyam Krishna Mehrotra, has also filed a First Information Report No.0234 of 2022 registered at Police Station Ghazipur, Uttar Pradesh for offences punishable under Sec. 498A, 323 and 354 of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961. The petitioner has herself filed Maintenance Case No.749 of 2022 under Sec. 125 of the Code of Criminal Procedure, 1973, which is pending before the learned Family Court, Lucknow.