SHUKRA BANO Vs. MOHD. FAROOQ

JUDGEMENT

(1.) Heard Shri Ashish Raman Mishra, learned counsel for the petitioner and Shri Sharvan Kumar Pandey the learned counsel for the respondent.

(2.) By means of the instant application under Sec. 24 CPC, the petitioner seeking transfer of Case No.203 of 2018 (Mohd. Farooq Vs. Shukra Bano) seeking restitution of conjugal rights pending before the Principal Judge, Family Court, Shrawasti to the appropriate court in district Bahraich.

(3.) Submission of the learned counsel for the petitioner is that the parties were married on 20/11/2014 according to the Muslim Law. From the wedlock, a girl child was born who is now about four years in age.