MANJULA SINGH CHOUHAN Vs. VISHAL SINGH CHOUHAN

JUDGEMENT

(1.) Granted.

(2.) This appeal has been filed against the Order dated 21st Jan., 2016 passed by the High Court of Madhya Pradesh in M.C.C. No.137 of 2016 declining to transfer HMA No.71 of 2016 from the Family Court, Indore to Family Court, Bhopal.

(3.) As per the submission of the appellant, two cases are already pending in Family Court, Bhopal, and it will be in the interests of both the parties to try all their cases in Bhopal. Learned counsel for the respondent however, submits that it will suit to the appellant only, therefore, transfer may not be permitted. The fact remains that the respondent has to travel to Bhopal for conduct of other cases pending in Family Court, Bhopal.