SUMAN REWAD Vs. MANOJ KUMAR

JUDGEMENT

(1.) The present transfer petition has been filed under Sec. 24 of the Code of Civil Procedure seeking transfer of Civil Case No.32/2025 titled as 'Manoj Kumar Vs. Smt. Suman' filed by the respondent - husband under Sec. 13 of the Hindu Marriage Act, 1955 seeking divorce which is pending adjudication before the Court of learned Judge, Family Court No.2, Jodhpur Metropolitan to learned District and Sessions Judge No.1, Nagaur.

(2.) Heard.

(3.) The instant transfer petition is pending before this Court since 24/4/2025. This Court on 27/5/2025 while issuing notice to the respondent was pleased to stay the proceedings of Civil Case No.32/2025 pending before the Court of learned Judge, Family Court No.2, Jodhpur Metropolitan. The office report indicates that the notices issued to the respondent - husband could not have been served upon him till date. This Court, however, keeping in view the entire facts and in the interest of justice, deems it just and proper to finally hear and decide the matter.