AKANSHA Vs. GAURAV KUMAR

JUDGEMENT

(1.) The present application has been filed by the wife and daughter of respondent in terms of Sec. 24 of CPC for transfer of proceedings of Case No.RCS HM No.32/2025, which has been filed by the respondent/husband in terms of Sec. 9 of Hindu Marriage Act for restitution of conjugal rights.

(2.) The sole contention of learned counsel for the applicants is that distance between the two places i.e. where the applicants are residing (Indore) and where the case is filed i.e. Jawad, District Neemuch is about 300 Kms. He, thus submits that considering the fact that applicant No.2 is minor about one and half years, it is very difficult for the applicant No.1 to travel to Jawad to attend the Court proceedings.

(3.) Heard learned counsel for the applicants.