RUCHI Vs. POORAN BOHRA

JUDGEMENT

(1.) The present Transfer Application has been filed by the petitioner with the prayer that the Civil Original Case No. 81/2021 pending before the Additional District Judge, Bali, District Pali may be transferred to Family Court, Sirohi.

(2.) Learned counsel for the petitioner submits that the respondent has filed a petition against the petitioner under Sec. 13 of the Hindu Marriage Act before the Additional District Judge, Bali, District Pali. He further submits that the petitioner is living at Sirohi and as she is not having sufficient source of income to bear traveling expenses, therefore, the Civil Original Case No. 81/2021 pending before the Additional District Judge, Bali, District Pali may be transferred to Family Court, Sirohi.

(3.) Heard learned counsel for the parties and perused the material available on record.