ANJU BISHT Vs. SURENDRA SINGH

JUDGEMENT

(1.) This Civil Transfer Application has been filed under Sec. 24 of the Code of Civil Procedure, 1908, seeking for transfer the Civil Suit No.23 of 2020," Surendra Singh vs. Smt. Anju Bisht" , under Sec. 13(1) of the Hindu Marriage Act, 1955, pending before the court of Family Judge, Pauri, District Pauri Garhwal to the Family Court, Kotdwar, District Pauri Garhwal.

(2.) Smt. Anju Bisht, the applicant and Shri Surendra Singh, the respondent are present in-person.

(3.) An effort was made for re-conciliation, but, the re-conciliation could not be successful.