POOJA BHATT Vs. RAVINDRA BHATT

JUDGEMENT

(1.) This Civil Transfer Application has been filed under Sec. 24 of the Code of Civil Procedure, 1908, to transfer the Case No.157 of 2021, "Ravindra Bhatt vs. Smt. Pooja Bhatt", filed under Sec. 13 of the Hindu Marriage Act, 1955, pending before the court of Civil Judge (Senior Division), Pithoragarh to the court of Civil Judge (Senior Division), Champawat, since there is no Family Court in Champawat.

(2.) Heard Mr. Devesh Upreti, the learned counsel appearing for the applicant and Mr. Amit Kapri, the learned counsel appearing for the respondent.

(3.) The learned counsel appearing for the respondent submitted that the applicant has filed an application under Sec. 125 of the Code of Criminal Procedure, 1973, against the respondent before the Chief Judicial Magistrate, Champawat and the respondent has moved an application under Sec. 407 of the Code of Criminal Procedure, 1973, to transfer the said case, filed under Sec. 125 of Cr.P.C. to the court of Chief Judicial Magistrate, Pithoragarh.