POONAM SRIVASTAVA Vs. RAMBABU SHARMA

JUDGEMENT

(1.) This transfer application has been filed under Sec. 24 of CPC seeking transfer of the case No. 155/2019 titled as Rambabu v. Poonam under Sec. 13 of Hindu Marriage Act pending in Family Court, Karauli to Additional District and Sessions Judge, Gangapurcity, Sawaimadhopur.

(2.) Learned counsel for the petitioner-wife submits that the petitioner-wife is already prosecuting one case against the respondent-husband at Additional District and Sessions Judge, Gangapurcity, Sawaimadhopur whereas the respondent-husband has filed the above Sec. 13 of Hindu Marriage Act application in Family Court, Karauli for seeking divorce from the petitioner-wife, which deserves to be transferred as prayed.

(3.) It is appropriate that considering the convenience of petitioner-wife, all the cases arising out of matrimonial dispute should be adjudicated by Court(s) situated at one place, therefore, the transfer application is allowed and the said case No. 155/2019 titled as Rambabu v. Poonam pending before Family Court, Karauli is ordered to be transferred from Family Court, Karauli to Additional District and Sessions Judge, Gangapurcity, Sawaimadhopur.