MEENA Vs. SHANKAR SINGH RANAWAT

JUDGEMENT

(1.) The petitioner has sought for transfer of Case No.76/2024, an application under Sec. 13 of the Hindu Marriage Act brought by the husband of the petitioner, who is sole respondent herein from Nathdwara to Udaipur. The distance between the two places is 50 kms.

(2.) Contention of the petitioner is that after filing of the aforesaid divorce case, the petitioner has brought a case under Sec. 125 Cr.P.C. before the Court at Udaipur and the petitioner has inconvenience in attending the Court at Nathdwara.

(3.) Only on the ground that there is distance of 50 kms. to Nathdawara, prayer for transfer cannot be allowed in a casual manner. No other grounds are there.