SHAGUFTA PARVEN Vs. SHIRAJ SIDDIQUE & TWO

JUDGEMENT

(1.) HEARD Mr. Bharat Tewari, Advocate for the applicant. None for the respondents.

(2.) INSTANT transfer application has been filed by the applicant Smt. Shagufta Parveen seeking transfer of the Civil Suit No.14 of 2012, Shiraj Siddique vs. Shagufta Parveen, from the court of Civil Judge (Senior Division) Champawat to the competent court/Family Court at Nainital, District Nainital.

(3.) GROUND taken in the transfer application is that out of the wedlock of the applicant and the respondent no.1 a son and a daughter were born who are living with the applicant/mother. The applicant is residing at Ramnagar, District Nainital and being a lady it is not possible for her to attend the case at Champawat which is too far from Ramnagar especially when the petitioner has two small children.