PAYAL AGARWAL Vs. VINAY KUMAR AGARWAL

JUDGEMENT

(1.) Case called out. Counsels for both the parties are present.

(2.) The applicant-wife is seeking transfer of Divorce Petition No. 1631 of 2013, Vinay Kumar Agarwal v. Smt. Payal Agarwal, under Section 13 of Hindu Marriage Act, pending before the Principal Judge, Family Court, Lucknow to Muzaffarnagar on the ground of her convenience and that certain proceedings between the parties are pending at Muzaffarnagar.

(3.) Heard learned counsels for both the parties on the point of maintainability of this transfer application in this Court at Allahabad and perused the record.