ANJANA RANA Vs. NAVIN SINGH

JUDGEMENT

(1.) Heard Sri Raghuraj Singh, learned counsel for the applicant.

(2.) The present transfer application has been filed by the applicant, under Sec. 24 of the Code of Civil Procedure, 1908, seeking transfer of Case No. 1226 of 2023 (Navin v. Anjana), instituted under Sec. 13 of the Hindu Marriage Act, 1955, pending before the Court of Principal Judge, Family Court, Agra, to the competent Family Court at Firozabad.

(3.) From a perusal of the affidavit filed in support of the application, it transpires that divorce suit bearing Case No.1226 of 2023, under Sec. 13 of the Hindu Marriage Act, 1955 was instituted by the opposite party on 16/5/2023 before the court of Family Judge, Agra.