ANJALI SINGH Vs. VIRENDRA SINGH

JUDGEMENT

(1.) HEARD Sri Anil Kumar Joshi, learned counsel for the applicant and Sri A.K. Pandey, learned counsel for the respondent.

(2.) THIS is an application filed under Section 24 of Code of Civil Procedure for transfer of Original Suit No. 17 of 2009, Virendra Singh vs. Smt. Anjali Singh, pending in the court of District Judge, Champawat filed by respondent under Section 13 of Hindu Marriage Act, to Family Court, Rishikesh or some nearby place.

(3.) THE learned counsel for the re­spondent-husband states that even in an earlier petition filed at District Court Udham Singh Nagar, Rudrapur, the ap­plicant had been attending the courts reguarly. However, the said petition has been withdrawn by the respondent-husband.