HEMA RASTOGI Vs. VISHAL RASTOGI

JUDGEMENT

(1.) This is a transfer application under Sec. 24 of the Code of Civil Procedure by the wife seeking transfer of Divorce Case No. 405 of 2002 from the Fast Track Court No. 2 Ghaizabad to the Family Court at Lucknow.

(2.) The marriage between the petitioner Hema Rastogi and the respondent Vishal Rastogi was solemnised on 11.3.2001 at Lucknow. A son Pranjal was born to them on 14.1.2002. They started living at Varanasi as the husband got a new job. Thus they left Modi Nagar in District Ghaziabad, their previous place of residence.

(3.) The husband while living in Varanasi on 23.3.2002 instituted the above divorce suit at Ghaziabad. The wife acquired knowledge of it on 23.10.2003.