MONA MODI Vs. NEERAJ MODI

JUDGEMENT

(1.) The present transfer petition under Sec. 24 of the Code of Civil Procedure has been preferred on behalf of the petitioner-wife for transferring the petition under Ss. 7 and 12 of Guardian and Wards Act,1890 (hereinafter referred to as the 'Act of 1890') preferred by respondent-husband at Family Court, Dungarpur to Family Court, Jhalawar.

(2.) It has been submitted in the petition that the petitioner had lodged an FIR being 69/2019 at Police Station, Jhalawar, wherein the challan had been filed against the respondent and criminal proceedings qua the same are pending at Jhalawar. Further, she had also preferred an application under Sec. 125 Cr.P.C. before the Family Court, Jhalawar and the same is also pending.

(3.) Three Grounds have been raised by learned counsel for the petitioner :