SARITA JOSHI Vs. RAVINDRA BHUSHAN JOSHI

JUDGEMENT

(1.) The present transfer petition has been filed by the petitioner-wife for transfer of CS No.6 of 2020 titled as "Sh. Ravindra Bhushan Joshi v. Smt. Sarita Joshi" pending before the Principal Judge, Family Court, South West District, Dwarka Courts to the Principal Judge, Family Court, East District of Karkardooma Court.

(2.) It has been submitted that in the Karkardooma Court, the petition under Sec. 12 of Domestic Violence Act, 2005 and petition under Sec. 125 Cr. PC bearing No. 2712/2017 are pending.

(3.) It has been submitted that the petitioner is 68 years of age. It has further been submitted that since two litigations are also pending in the Karkardooma Court. The present suit may also be transferred to the Karkardooma Court.