HASEEN BANO Vs. MOHD. ISRAEL

JUDGEMENT

(1.) THIS is a petition under Section 24 CPC filed by the wife for transfer of the suit filed by the respondent for restitution of conjugal rights presently pending in the Karkardooma Courts to the Family Court at Rohini where the petition under Section 125 Cr.P.C. filed by the appellant is pending.

(2.) THE following salient aspects persuade me to exercise my power under Section 24 CPC in favour of the petitioner in the present case: -

(3.) IN view of the above, petition is allowed and suit no. 312/2011 titled as Mohd. Israel vs. Haseen Bano & others pending in the court of Shri Anil Kumar, Judge Family Court at Vishwas Nagar, Delhi will stand transferred to the Family Court at Rohini where maintenance petition under Section 125 of the Cr.P.C. is pending in the court of Smt. Bimla Kumari, Judge, Family Court, Rohini, Delhi which is titled as Hasin Bano vs. Mohd. Israel.