SMT. RINKU @ REENA AGRAWAL Vs. DEEPAK AGRAWAL

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) Applicant has preferred this petition for transfer of matrimonial case No. 45/2009 instituted by Respondent under Sec. 9 of the Hindu Marriage Act in the court of Addl. District Judge, Neem Ka Thana to any family court at Jaipur.

(3.) It is submitted on behalf of Petitioner that she is a lady having two children, Respondent is already facing two cases at Jaipur i.e. Criminal Case under Sec. 498A IPC and application under Sec. 12 of the Domestic Violence Act. Therefore, it will not be difficult for the Respondent to attend third case also at Jaipur. Therefore, it will be in the interest of justice to transfer the above case at Jaipur.