PURNIMA SWARANKAR Vs. SURESH KUMAR

JUDGEMENT

(1.) The present transfer petition has been filed under Sec. 24 of the Code of Civil Procedure seeking transfer of Divorce Case No.49/2020 titled as 'Suresh Kumar V. Smt. Purnima Swarankar' filed by the respondent - husband under Sec. 13 of the Hindu Marriage Act, 1955 seeking dissolution of marriage between the parties which is pending adjudication before the learned Judge, Family Court, Merta to learned Judge, Family Court, Udaipur.

(2.) Heard.

(3.) The instant transfer petition is pending before this Court since 5/2/2021. This Court on 8/2/2021 while issuing notice to the respondent was pleased to stay the proceedings of Civil Case No.49/2020 pending before the learned Judge, Family Court, Merta. 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.