REETU Vs. MAHENDRA PURI

JUDGEMENT

(1.) Heard learned counsel for the applicant (wife) and respondent (husband).

(2.) This transfer application has been filed by the applicant-wife seeking transfer of proceedings under Sec. 13 of the Hindu Marriage Act of Civil Misc. Case No. 7/2010 (Mahendra Pal Vs. Smt. Reetu) pending in the Court of learned Additional District Judge, Bandikui, Dausa to the Court of District Judge, Sriganganagar.

(3.) Learned counsel for the applicant-wife submits that marriage between the applicant and respondent took place on 22.11.2004 at Sriganganagar and out of their wedlock, one female child was born and she is also living with the applicant at Sriganganagar. Learned counsel for the applicant also pointed out that certain other proceedings under Sec. 498-A of Penal Code and under the provisions of Domestic Violence Act are also pending in different Courts at Sriganganagar, therefore, the present divorce petition under Sec. 13 of Hindu Marriage Act filed by the respondent-husband also deserves to be transferred to Sriganganagar.