PRIYANKA DEVI Vs. ABHISHEK

JUDGEMENT

(1.) The present transfer application has been filed under Sec. 24 of the Code of Civil Procedure, 1908 seeking transfer of Civil Case No.564/2024 (CIS No.591) titled as "Abhishek v. Priyanka" filed by the respondent- husband under Sec. 13 of the Hindu Marriage Act, 1955 which is pending before Learned Family Court No.1, Shri Ganganagar.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the petitioner - wife submitted that the marriage between the parties was solemnized on 27/2/2015 as per Hindu rites and rituals. A child, namely Bhavya, was born out of their wedlock in the year 2016. The respondent - husband in the year 2024 filed a divorce petition against the petitioner - wife on multiple grounds. The petitioner - wife has also filed an application seeking maintenance from respondent - husband before learned Family Court No.1, Bikaner. A criminal complaint lodged by petitioner - wife is also pending investigation with Superintendent of Police, Bikaner.