BALVIR SINGH GURJAR Vs. NITU

JUDGEMENT

(1.) Since similar question of law is involved, these petitions were analogously heard on joint request and decided by this common order.

(2.) This petition is filed by the husband under sections 22, 23 and 24 of Code of Civil Procedure for transferring Case No. 67/2012 (Restitution) filed by the wife. The said case is filed before Additional District Judge, Morena. It is prayed that same be transferred to Gwalior.

(3.) This petition is filed under section 24 of the Code of Civil Procedure by the wife. It is prayed that Case No. 349/2012 (New No.199A/2012) filed under section 13 of Hindu Marriage Act, 1955 (for short, the 'Act') be transferred from Gwalior to Morena.