KALPNA Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner, wife of respondent, has moved this application for transfer of the Divorce Petition No.209/2005 filed by the respondent and which is pending in the District Judge, Bharatpur.

(2.) According to the petitioner, the marriage of the petitioner and respondent was solemnised in the year 1999 and the petitioner has two minor children. According to the petitioner, her husband left her at Udaipur after giving beating to the petitioner in the presence of her parents. There are very many allegations against the respondent and FIR was also lodged against the respondent at Udaipur and one petition under Section 125 CrPC is also pending at Udaipur. The distance between Bharatpur and Udaipur is said to be about 600 kms. The petitioner's father is in service and posted at Udaipur. The petitioner cannot attend the court proceedings at Bharatpur.

(3.) Learned counsel for the respondent submits that the petitioner's house is at Bharatpur and the marriage took place at Bharatpur. The respondent was ill-treated at Udaipur and it is not safe for the respondent to go to Udaipur. It is also submitted that the petitioner's father's posting is temporary and the petitioner can still at Bharatpur and the petitioner's relatives are also residing at Bharatpur.