SATYAM GOYAL Vs. PRINCIPAL JUDGE FAMILY COURT, GONDA

JUDGEMENT

(1.) Case is called out in the revised list. Heard learned counsel for parties.

(2.) These are two transfer applications filed by the husband and wife against each other. First transfer application bearing Transfer Application No. 93 of 2017 is filed by the husband Satyam Goyal praying for transfer of Regular Suit No.259 of 2017 (Smt. Shalu Vs. Satyam Goyal), filed under Sec. 13 of Hindu Marriage Act (Restitution of Conjugal Rights), pending before the Court of Principal Judge, Family Court, Gonda to Bahraich, Barabanki, Shrawasti, Lucknow. The aforesaid suit was filed by the wife on 07.04.2017.

(3.) The second transfer application bearing Transfer Application no.119 of 2017 is filed by the wife Smt. Shalu Agarwal praying for transfer of Suit No.282 of 2017 (Satyam Goyal Vs. Shalu Agarwal), filed under Sec. 9 of Hindu Marriage Act (Divorce suit), pending before the Court of Principal Judge, Family Court, Baharich to the Court of Principal Judge, Family Court, Gonda. The aforesaid said suit was filed by the husband on 11.04.2017. Both the transfer applications are filed under Sec. 24 of the C.P.C.