GURJEET KOUR @ RINKI Vs. BALJEET SINGH @ VIKKI

JUDGEMENT

(1.) This transfer petition has been filed by the Petitioner/wife under Sec. 24 of the Code of Civil Procedure, 1908 for transferring Civil Suit No. 216/2021 pending before the Court of learned IInd Additional Principal Judge, Family Court Raipur (C.G.) to the Court of learned Principal Judge, Family Court Bilaspur, District Bilaspur(C.G.).

(2.) Facts of the case are that marriage of the petitioner and the respondent was solemnized on 28/1/2001. Out of their wedlock, a child has been born. After some time of their marriage, a dispute took place between them and the petitioner started residing in her parental house at District Bilaspur (C.G.) with her old aged mother. As she is unable to maintain herself, therefore, she has moved an application under Sec. 125 of Cr.P.C. for grant of maintenance before the Family Court Bilaspur, thereafter, Respondent/husband filed an application under Sec. 13 of the Hindu Marriage Act before the Family Court Raipur (C.G.).

(3.) Learned Counsel for the petitioner submits that the petitioner is a lady and resident of Bilaspur (C.G.) which is 120 Kms. away from Bilaspur and the petitioner is fully dependent upon her old aged mother. It is difficult for her to attend the proceedings before the Family Court Raipur, therefore, it is prayed that the case filed by the respondent/husband which is pending before the learned IInd Additional Principal Judge, Family Court Raipur (C.G.) may be transferred to the Court of learned Principal Judge, Family Court Bilaspur, District Bilaspur(C.G.).