CHETNA Vs. LAXMAN

JUDGEMENT

(1.) The present transfer petition has been filed by the petitioner-wife under Sec. 24 of the Code of Civil Procedure seeking transfer of divorce petition filed by the respondent-husband under Sec. 13 of Hindu Marriage Act, 1955 being Civil Case No. 67/2019 ("Laxman v. Smt. Chetna @ Seema") pending in the Court of learned Judge, Additional Districts and Sessions Judge, Bhinmal, District Jalore to Family Court, Jodhpur.

(2.) Heard.

(3.) Learned counsel for the petitioner submits that the marriage was solemnized between the petitioner and respondent on 3/6/2015 as per Hindu rites. No issue was born out of the wedlock. The petitioner is residing at her father's house in Jodhpur and there is no one to accompany her to attend proceedings at Additional Districts and Sessions Court, Bhinmal, District Jalore. The distance between Bhinmal and Jodhpur is around 250 kms. She will be put under great degree of hardship in defending the case being Civil Case No. 67/2019 (Laxman v. Smt. Chetna @ Seema) pending in the Court of learned Judge, Additional Districts and Sessions Judge, Bhinmal, District Jalore. She has prayed that the case pending before the Additional Districts and Sessions Judge, Bhinmal, District Jalore may be transferred the court of learned Judge, Family Court, Jodhpur.