POOJA JINDAL Vs. VISHAL JINDAL

JUDGEMENT

(1.) With the consent of the parties, the matter heard finally.

(2.) By this transfer petition (civil) filed by the petitioner seeking transfer of Civil Suit No.F-16A/2014 (Vishal Jindal v. Pooja Jindal) under Section 13 of thge Hindu Marriage Act, 1955 (in brevity 'the Act, 1955') for dissolution of marriage by a decree of divorce pending in the Court of Judge, Family Court Raigarh, C.G. to a Court of near place is being disposed of.

(3.) Brief facts for the instant transfer petition (civil) are that the petitioner and the respondent are wife and husband. Their marriage solemnized on 02- 12-2007 as per Hindu rituals at Nagpur. Subsequently, the respondent filed a civil suit before the Judge, Family Court Nagpur under Section 13 of the Act, 1955 for dissolution of marriage by a decree of divorce. Hon'ble the Apex Court vide order dated 02-01-2014 passed in T.P.(C) No. 616/12, a petition filed by the present petitioner, allowed the transfer petition and transferred the aforesaid suit, matrimonial case, Petition No.A-221 of 2012 pending before Family Court No.3, Nagpur, Maharashtra to the Principal Judge, Family Court Raigarh, C.G. The petitioner on the grounds mentioned in the instant transfer petition (civil) prayed that aforementioned civil suit pending before the Family Court Raigarh be trasferred to a nearby place in the interest of justice.