LAWS(RAJ)-2014-2-311

SUMAN SONI Vs. DILEEP KUMAR SONI

Decided On February 12, 2014
Suman Soni Appellant
V/S
Dileep Kumar Soni Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition under Section 24 CPC has been filed by the petitioner wife seeking transfer of proceedings in Civil Case No.385/2012 (Dileep Kumar Soni v. Smt. Suman) under Section 13 of the Hindu Marriage Act, 1955 filed by the respondent pending before Family Court, Jodhpur to Family Court, Merta City, District - Nagaur.

(3.) It is, inter alia, indicated in the petition that the petitioner is presently residing at Parbatsar, District Nagaur with her parents and has got a daughter and a son, we are studying at Parbatsar. Another proceedings under Section 125 Cr.P.C. filed by the petitioner at Parbatsar has now been transferred to Family Court, Merta City.