SAKSHI Vs. ARUN AGRAWAL

JUDGEMENT

(1.) Heard on admission as well as on I.A.No.16505/2017.

(2.) This petition has been filed under Section 24 of the Code of Civil Procedure for transferring the (HMA) Civil Suit No.219/2016 filed by the non-applicant/husband under Section 13 (1-A) of the Hindu Marriage Act from Family Court, Indore to Family Court, Chhatarpur.

(3.) Brief facts of the case which are relevant to the disposal of this petition are that non-applicant/husband filed an application under Section 13 (1-A) of the Hindu Marriage Act for getting divorce from the applicant before Family Court, Indore, which was registered as (HMA) Civil Suit No.219/2016 and pending before Principal Judge, Family Court, Indore.