KHURSHIDA BANU Vs. KHURSHID KHAN

JUDGEMENT

(1.) The instant transfer application under Sec. 24 of the Code of Civil Procedure, 1908 has been preferred by the applicant-wife seeking transfer of the divorce petition filed under Sec. 13 of the Hindu Marriage Act, 1955 (afterwards referred to as "the Act of 1955" ), by the non-applicant-husband bearing Divorce Petition No. 38/2021 (Reg. No. 02/2021) titled as "Khurshid Khan Vs. Khurshida Banu" from the Family Court, Jalore to Additional District Judge No. 1, Barmer.