SMT. SONU KANWAR Vs. BHARAT SINGH

JUDGEMENT

(1.) The present application under Section 24 of the Code of Civil Procedure has been filed by the petitioner, seeking transfer of Case No.82/2016 titled as "Bharat Singh Vs. Sonu Kanwar" filed by the respondent-husband under Section 13 of the Hindu Marriage Act, 1955, for dissolution of marriage, from Rajsamand to Jodhpur.

(2.) Ms. Divya Sharma, learned counsel appearing for the petitioner narrating the facts in brief, informed the Court that the petitioner's marriage was solemnized on 29.11.2010, whereafter she has started living with her husband at Surat. However, their matrimonial relationship got strained and she had to come to live with her widow mother at Jodhpur, alongwith two minor children, aging two and four years. She submitted that the respondent has filed the aforesaid case before District Judge, Rajsamand.

(3.) Bringing to fore the difficulty faced by the petitioner, she submitted that undertaking the journey to Rajsamand, which is around 220 kms from Jodhpur is a tedious task, which not only involves cost but time also. The journey also causes inconvenience, as the petitioner has to carry with her, two minor children all the way to Rajsamand and that in the present factual backdrop, the petitioner, who is illiterate lady, living with her widow mother, is finding it difficult to cope up, for which, the case in question be transferred to the Family Court at Jodhpur.