SADHANA Vs. BHASKAR SEMWAL

JUDGEMENT

(1.) This Civil Transfer Application has been filed under Sec. 24 of the Code of Civil Procedure, 1908, to transfer the Original Suit No.594 of 2020, "Bhaskar Semwal vs. Smt. Sadhana", filed under Sec. 13 (1) (i-a) of the Hindu Marriage Act, 1955, pending before the Principal Judge, Family Court, Dehradun to the Competent Court of District Rudraprayg.

(2.) Heard Mr. G.S. Negi, the learned counsel appearing for the applicant and Mr. Mukesh Kumar Kaparwan, the learned counsel appearing for the respondent.

(3.) Mr. G.S. Negi, the learned counsel appearing for the applicant, submitted that the applicant is currently serving in the Uttarakhand Police in the Rudraprayag District. The learned counsel appearing for the applicant further submitted that it is very difficult for her to travel a distance of 250 kms. from Rudraprayag to Dehradun to contest the said original suit.