LAWS(MPH)-2022-7-6

JYOTI SINGH Vs. ANAND SINGH CHAUHAN

Decided On July 26, 2022
Jyoti Singh Appellant
V/S
Anand Singh Chauhan Respondents

JUDGEMENT

(1.) This petition under Sec. 24 of Code of Civil Procedure (hereinafter referred to as "CPC") is preferred by the petitioner-wife for transferring Case No.174 of 2019 HMA (Anand Singh Chauhan Vs. Smt. Jyoti Singh) filed under Sec. 13 of the Hindu Marriage Act, from the Court of Principal Judge, Family Court Morena (M.P.) to Principal Judge, Family Court Gwalior (M.P.).