PRATIMA Vs. RAKESH

JUDGEMENT

(1.) Counsel for the petitioner states that he has no instructions from the petitioner.

(2.) The petitioner had preferred this petition, under Sec. 24 of CPC, to seek transfer of the Civil Suit No. 63 / 2019, Rakesh Vs Smt. Pratima, filed by the respondent in the court of Additional Judge, Family Court, Rishikesh, Dehradun, for restitution of conjugal rights, to the Family Court, Kotdwar, District Pauri Garwhal.

(3.) I am not inclined to entertain this petition. Since the petitioner claims that she is residing at Kotdwar, Pauri Garhwal, whereas the aforesaid Civil Suit No. 63 / 2019 has been instituted before the Additional Judge, Family Court, Rishikesh, Dehradun, she would be entitled to her claim, the expenses that she incurs for attending the court proceedings. If any such application is moved, the same should be considered by the learned Judge, Family Court, in accordance with law.