SHIVANGI GUPTA Vs. YOGESH JAISWAL

JUDGEMENT

(1.) Heard Shri Nitin Rastogi, learned counsel for the petitioner on the question of maintainability of the aforesaid petition.

(2.) The petitioner has preferred the instant application under Sec. 24 CPC whereby it is prayed that Regular Suit No.449 of 2017 instituted under Sec. 13 of the Hindu Marriage Act and pending before the Court of Principal Judge, Family Court, Fatehpur be transferred to Principal Judge, Family Court, Lakhimpur Kheri.

(3.) A Co-ordinate Bench of this Court noticing that the suit sought to be transferred is pending at Fetehpur which is outside the territorial jurisdiction of this Court at Lucknow had required the learned counsel for the petitioner to address on the maintainability.