LAXMI KANWAR Vs. HARSHVARDHAN SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application has been filed by the petitioner-wife, interalia, with the averments that the marriage between the parties took place on 21.11.2011 and on account of alleged ill-treatment and harassment, the petitioner filed an application under Section 125 Cr.P.C. before the Family Court, Jodhpur and the same is pending consideration. Besides the said proceedings, criminal proceedings under Section 498A, 406 & 323 IPC are also pending. The respondent-husband filed application seeking dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 before the Family Court No.1, Jaipur. It is, inter-alia, claimed that the petitioner is not possessed all sufficient means to meet the expenses and her application under Section 125 Cr.P.C. is already pending before the Family Court, Jodhpur and it is difficult for her to travel to Jaipur on every date to defend the said litigation and therefore, in view of the fact that previously filed proceedings are pending at Jodhpur, the proceedings filed by the respondent at Jaipur be transferred to Jodhpur.

(3.) The application is not opposed by learned counsel for the respondent.