PRATIMA SINGH Vs. PUSHPENDRA SINGH

JUDGEMENT

(1.) Petitioner-wife of the respondent has prayed for a direction to transfer Case No.9A/2015 HMA, filed by the respondent to Family Court Bhind.

(2.) Admitted facts between the parties are that Case No. 9A/2015 is filed by the respondent, which is pending before the District Court, Shivpuri. It is contended that the petitioner has a small child and she has no source of livelihood. Thus, it will not be possible for her to contest the litigation at Shivpuri. The transfer is prayed for the aforesaid reason.

(3.) Prayer is opposed by Shri Nitin Sharma, learned counsel for the other side.