SAVITRI Vs. HARI CHAND

JUDGEMENT

(1.) Respondent has been served but despite service is not present. No objections to this petition have been filed either.

(2.) We have heard learned counsel for the petitioner.

(3.) It transpires that a petition under Section 125 of the of Criminal Procedure filed by the petitioner is pending in the Court of Metropolitan Magistrate, Delhi. The petitioner has, in that application, prayed for grant of maintenance allowance for herself and her daughter. The respondent has filed Hindu Marriage Petition No. 457 of 1996 before the Family Court at Agra seeking a decree of divorce under Section 13 of the Hindu Marriage Act, 1955. Through this petition, the petitioner seeks transfer of the Hindu Marriage Petition from the Family Court at Agra to Delhi.