SHALINI DASHORA Vs. SIDDHARTH DASHORA

JUDGEMENT

(1.) The present application has been filed by the applicant-wife under Section 24 of CPC, seeking transfer of divorce petition being No. 367/12 from the Family Court at Udaipur to Family Court at Jaipur.

(2.) It has been submitted by the learned counsel for the applicant that the applicant is residing at Jaipur with her parents and the divorce petition has been filed by the respondent at Udaipur, which is more than 400 kilometers from Jaipur. He also submitted that one case has been filed by the applicant at Jaipur under the Domestic Violence Act. According to him the applicant has a baby aged about 11/2 years and it would be very inconvenient for her to attend the case pending at Udaipur.

(3.) The learned counsel for the respondent has however, submitted that the Family Court at Jaipur could not have the jurisdiction to try the petition as the applicant and the respondent were lastly residing together at Udaipur.