VINITA SONI Vs. SAMARTH

JUDGEMENT

(1.) The present transfer petition under Sec. 24 of CPC has been preferred by the petitioner-wife for transferring the case No. 192/2022 preferred by the respondent herein under Sec. 13A of the Hindu Marriage Act 1955, from the court of learned Judge, Family Court-II, Bikaner to the court of learned Addl. District Judge No.1, Rajgarh, Churu.

(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 learned Judicial Magistrate, Taranagar, District Churu. Thus it is prayed that application under Sec. 13A of Hindu Marriage Act may also be transferred to the court of learned Addl. District Judge No.1, Rajgarh, Churu.

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