SUNITA BALI Vs. RAKESHBHAT

JUDGEMENT

(1.) THIS order shall dispose of CTA no.48/2012 along with IA(C) No.522/2012 as well as CTA No.49/2012 along with IA(C) No.523/2012 as the parties to both the applications* are the same.

(2.) THE petitioner -Sunita Bali has approached this Court with a prayer for transfer of petition filed by her former husband -RakeshBhat under Section 25 of the Guardians and Wards Act, 1890 titled RakeshBhat v. Sunita Bali from the Court of Additional District Judge (Matrimonial Cases), Jammu to any other Court of competent jurisdiction at Srinagar. In other application namely Transfer Application No.49/2012 similar prayer has been made for transferring the Suit bearing No.155/Suit of 2012 from the Court of Sub Judge (Chief Judicial Magistrate), Jammu to any other Court of competent jurisdiction at Srinagar.

(3.) THE aforesaid order was admittedly modified that if the father was not able to meet his minor son MaanavBhat on Monday then he could meet him any day.