SHAILEY MADNE Vs. PANKAJ KUMAR MADNE

JUDGEMENT

(1.) THIS Transfer Petition under Section 24 of the Code of Civil Procedure, 1908 is preferred on behalf of the applicant/wife for transferring the Civil Suit No.639-A/2011 HMA (Pankaj Kumar Madne vs. Smt. Shailey Madne) filed by the non- applicant/husband before the Court of Principal Judge of Family Court, Bhopal from such court to the Family Court at Gwalior for its further trial.

(2.) LEARNED counsel for the applicant submitted that this transfer petition is maintainable before this Bench. He has placed reliance on the case of Smt. Lakshmi Nagdev vs. Jitendra Kumar Nagdev, 2005(1) MPHT 30 and an unreported order dated 26.11.2008 passed in M.C.C.No.673/2006 (Smt. Kalpana w/o Manish Alias Mahendra Singh v. Maish Singh alias Mahendra Singh) by this Court.

(3.) IT is appropriate to reproduce the sections 23 and 24 of CPC, which reads as under:-