FARZANA BANO Vs. MOHAMMAD RIZWAN

JUDGEMENT

(1.) The present transfer petitions under Sec. 24 of CPC have been preferred by the petitioner-wives for transferring the case Nos. 488/2022 (Mohd. Rizwan Vs. Smt. Farzana Bano) and 487/2022 (Mohd. Ismile Vs Smt. Mehrun Bano) preferred by the respondents herein for restitution of conjugal rights read with Sec. 7 of the Family Courts Act from Family Court No.1, Jodhpur to Family Court Merta, District Nagaur.

(2.) Learned counsel for the petitioner submits that the petitioners have preferred applications under Sec. 125 of Cr.P.C. before the Family Court, Merta, District Nagaur and another application under Sec. 12 of the Domestic Violence Act before the court of ACJM No.2, Merta and the same are pending consideration before the aforesaid Courts. However, in order harass and humiliate the petitioner, the respondents have preferred applications for restitution of conjugal rights before the learned Family Court No.1, Jodhpur. Thus it is prayed that applications for restitution of conjugal rights may be transferred from Family Court No.1, Jodhpur to Family Court, Merta, District Nagaur.

(3.) Learned counsel appearing for respondents opposes the prayer made by the learned counsel for the petitioners.