SAPNA PALIWAL Vs. GANPAT LAL

JUDGEMENT

(1.) The present transfer petition under Sec. 24 of CPC has been preferred by the petitioner-wife for transferring the case No. 31/2022 preferred by the respondent herein under Sec. 9 of the Hindu Marriage Act 1955, from the Family Court, Balotra to Family Court, Bhilwara.

(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 Family Court, Bhilwara. Thus it is prayed that application under Sec. 9 of Hindu Marriage Act may also be transferred to Family Court, Bhilwara.

(3.) Learned counsel appearing for respondent opposed the prayer made by the learned counsel for the petitioner.