ROSHANI MAKHIJA Vs. SUNIL MAKHIJA

JUDGEMENT

(1.) The present application under sec. 24 CPC has been filed by the wife of the respondent who has prayed for the transfer of the Hindu Marriage Act petition filed by the respondent under sec. 9 of the Hindu Marriage Act 1955 for restitution of conjugal rights from Family Court, Dindori, to Family Court, Jabalpur.

(2.) Upon perusing the instant application, this court finds that the applicant herein is facing difficulty to participate in the proceedings at Family Court, Dindori. However, the Court is of the opinion that the interest of justice can be served for both sides by the order given below.

(3.) The applicant shall appear once for the purpose of mediation before the learned Family Court at Dindori. The learned Family Court, Dindori, is requested to ensure that on a date fixed by it for mediation, when the applicant appears, the mediation is conducted and not put the applicant to continuous difficulty by keeping the said mediation proceedings pending. Thereafter, the learned Family Court, Dindori, is requested not to insist on the personal attendance of the applicant at Family Court, Dindori, unless it is considered imperative by the learned Family Court. The applicant is given the liberty of getting her evidence and that of her witnesses recorded through Video