MONIKA KANWAR Vs. SHIMBHU SINGH

JUDGEMENT

(1.) The instant civil transfer application under Sec. 24 of the Civil Procedure Code, has been filed by the petitioner-wife seeking transfer of Case No.680/2020 "Shimbhu Singh v. Smt. Monika Kanwar, preferred by the respondent-husband under Sec. 13 of the Hindu Marriage Act for dissolution of marriage, pending in the Family Court No.1, Jodhpur to the Family Court, Churu.

(2.) I have heard learned counsel for the parties and perused the material available on record.

(3.) The marriage between the petitioner and the respondent was solemnized at Churu on 7/12/2013 as per Hindu rites and rituals. It is the case of the respondent-husband that after solemnization of the marriage, the petitioner-wife treated the respondent-husband with mental and physical cruelty and from last three years she has deserted him. The respondent- husband has, therefore, filed the aforesaid case under Sec. 13 of the Hindu Marriage Act before the learned Family Court No.1, Jodhpur for dissolution of marriage solemnized between the parties on the ground of cruelty and desertion.