SAMEENA Vs. RIHAN KHAN

JUDGEMENT

(1.) The petitioner (wife of respondent) invoked the jurisdiction of this Court under Section 24 of CPC, seeking transfer of Case No.63/2014 (Rehan Khan Vs. Smt. Sameena) to the Court of Additional District Judge, Jaura, District Morena.

(2.) It is submitted that the respondent has filed case No.63/2014, which is pending before the Court of Additional District Judge, Gohad. Another matter relating to domestic violence is filed by the petitioner which is registered as Case No.40/2014. This case is pending in the Court of Judicial Magistrate First Class, Jaura, District Morena. It is submitted that petitioner is resident of Tehsil Jaura, District Morena. She is a poor lady and has no source of income. She is residing with her father.

(3.) Shri Kulshrestha submits that at the time this petition was filed, the petitioner was pregnant. During the pendency of this petition, she has delivered a child. Now she has one small daughter and a new born baby. In absence of any source of livelihood and support, it will be impossible for her to contest the matter at Gohad, therefore, that matter may be transferred to this Court.