SEEMA KAUSHAL Vs. DHEERAJ KUMAR

JUDGEMENT

(1.) Heard counsel for the parties and perused the pleadings.

(2.) The petitioner - wife has filed this petition for the transfer of Divorce Petition bearing Application No.646 of 2022 titled as "Dheeraj Kumar Vs. Seema Kaushal " pending before the Family Court No.1, Jaipur Metropolis Jaipur, Rajasthan to the Court of Principal Judge, Family Court, Kurukshetra, Haryana.

(3.) The petitioner and the respondent - husband were married on 13/11/2014 and their marriage was registered before the Marriage Registrar, Ghaziabad, Uttar Pradesh. They have a son, who is alleged to be living with his maternal parents at Kurukshetra. The petitioner and the respondent both are in Government service and are posted at Jaipur. The petitioner is currently posted as Deputy Director in National Health Mission, Jaipur and a Class-I, Officer, in Rajasthan Civil Services. She had remained posted in Rajasthan since 2011.