KRISHNA JOSHI Vs. MAHENDRA SARASWAT

JUDGEMENT

(1.) The present transfer petition under Sec. 24 of CPC has been preferred by the petitioner-wife for transferring the case No.206/2023 preferred by the respondent herein under Sec. 13 of the Hindu Marriage Act 1955, from the Family Court No.1, Bhilwara to the court of learned Addl. District Judge, Parbatsar, District Nagaur.

(2.) Learned counsel for the petitioner submits that the application under Sec. 125 of Cr.P.C. preferred by the petitioner is pending before the court of Addl. Chief Judicial Magistrate, Parbatsar, District Nagaur. Thus it is prayed that application under Sec. 13 of Hindu Marriage Act may also be transferred to the court of learned Addl. District Judge, Parbatsar, District Nagaur.

(3.) Despite service nobody appeared on behalf of the respondent.