ANNU @ SUSHILA Vs. MAHAVEER

JUDGEMENT

(1.) The present transfer petition has been filed under Sec. 24 of the Code of Civil Procedure seeking transfer of Civil Misc. Case No.64/2019 titled as 'Mahaveer Vs. Smt. Annu' filed by the respondent - husband under Sec. 9 of the Hindu Marriage Act, 1955 seeking restitution of conjugal rights which is pending adjudication before the Court of learned Additional District Judge No.1, Nagaur to learned Judge, Family Court No.1, Jodhpur.

(2.) Heard.

(3.) The instant transfer petition is pending before this Court since 7/9/2020. This Court on 10/9/2020 while issuing notice to the respondent was pleased to stay the proceedings of Civil Case No.64/2019 pending before the Court of learned Additional District Judge No.1, Nagaur. 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.