SEEMA Vs. YOGENDRA NARAIN

JUDGEMENT

(1.) Instant transfer petition has been filed by the petitioner- wife seeking transfer of Case No.14/2015, Yogendra Narain Vs. Seema, filed by the respondent-husband under Section 9 of the Hindu Marriage Act, from Family Court, Tonk to Family Court, Jaipur.

(2.) Counsel for the petitioner submits that both the parties entered into marriage on 26/04/2012 but subsequent thereto, the petitioner was subjected to physical and mental harassment and she started living with her father at Jaipur and the other matters u/Sec. 498A IPC and Domestic Violence Act are pending at Jaipur and the petitioner wants to get the matter u/Sec. 9 of the Hindu Marriage Act transferred from Family Court, Tonk to Family Court, Jaipur as she feels very inconvenient in travelling to Tonk from Jaipur as she has to accompany with her old aged father and the distance of tonk being about 100 kilometers, she has to leave Jaipur in early morning and has to come back from Tonk in late hours while there will be no difficulty to the respondent in case the matter is transferred from Tonk to Jaipur as two matters u/Sec. 498A IPC and Domestic Violence Act are already pending at Jaipur and it would be convenient for the respondent as well to attend the proceedings in the present matter at Jaipur.

(3.) Counsel for the petitioner contended that looking to the above facts pointed out by him and taking into consideration the convenience of the petitioner, who is a female, the matter requires to be transferred from Family Court, Tonk to Family Court, Jaipur.