RENU Vs. HEMANT

JUDGEMENT

(1.) The applicant petitioner wife Renu has come up in this transfer application under Sec. 24 of the CPC against respondent husband Hemant seeking transfer of case bearing No.CMC/1199/2019 titled 'Hemant vs. Renu' under Sec. 13 of the Hindu Marriage Act, 1955 for dissolution of marriage of the parties by a decree of divorce from the Court of learned Addl. Principal Judge, Family Court, Sonipat to a Court of competent jurisdiction at Panipat.

(2.) Upon hearing Mr. Lalit K. Gupta, Advocate for the applicant; Mr. Rajnikant Upadhyay, Advocate for the respondent and perusal of the records.

(3.) It is there on the records that earlier the couple had filed on 22/8/2019 a joint petition under Sec. 13B of Hindu Marriage Act,1955 before the Court at Panipat seeking dissolution of this marriage through mutual consent. However, the same was dismissed as withdrawn and it is thereafter the husband had filed subsequently a divorce petition before a Court at Sonipat which is the one the wife is trying to get transferred.