DIMPAL @ ASHA Vs. PARMANAND DHANKA

JUDGEMENT

(1.) The instant transfer application has been filed by the applicant who being female and particularly in view of the fact that she has two minor children, both residing with her at Jaipur and she is unable to go on various occasions before the Additional District Judge, Beawar, to attend the proceedings in Divorce Petition No.27/2015, as she is permanently residing with her parents, who are old and aged. Both parties got married on 22.6.2004

(2.) Learned counsel for the applicant contended that convenience of the female, particularly in matters where minor children are also there, should be taken into consideration. He further contended that proceedings under Section 498-A IPC are also pending at Jaipur. He further contended that the applicant is also suffering from illness of 'fits' (epilepsy) and at the time when this attack comes, she has to be taken proper care of.

(3.) It is further contended that the since proceedings under Section 498-A IPC is pending in Jaipur, therefore, it will be convenient for the respondent also to attend the proceedings before the Family Court No.1, Jaipur, in case the Divorce Petition No.27/2015 pending before Additional District Judge, Beawar, is transferred to Jaipur.