PALLAVI RAWAT Vs. AKHILESH RAWAT

JUDGEMENT

(1.) Despite service, none appears for the respondent.

(2.) The applicant has preferred the present application under Sec. 24 of the Code of Civil Procedure to transfer the Suit No.96 of 2022, "Akhilesh Rawat vs. Pallavi", filed by the respondent- husband, under Sec. 9 of the Hindu Marriage Act, from the Court of learned Judge, Family Court, Tehri, District Tehri Garhwal to the Court of learned Principal Judge, Family Court, Dehradun.

(3.) The applicant is the wife of the respondent. It appears that on account of matrimonial dispute, they are not living together. While the applicant is residing at Dehradun, the respondent is residing in District Tehri Garhwal. The respondent has instituted the aforesaid Suit under Sec. 9 of the Hindu Marriage Act to seek restitution of conjugal rights. The parties have a minor child, who is ten years of age now, and is residing with the applicant. The applicant states that she is unemployed. The child is studying at Doon Blossoms School, Dehradun. I am informed that the travel time between Dehradun to Tehri Garhwal, where the Court is located, is about three hours.