VANITA ROY Vs. JITENDRA MATHUR

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner, wife of respondent, has moved this application for transfer of the Petition No.192/2005 filed under Section 9 of the Hindu Marriage Act by the respondent and which is pending in the Family Court, Ajmer.

(2.) According to the petitioner, she was not treated well by the respondent. There are several allegations in the transfer petition, the facts of which are not very much necessary to be incorporated in this order, but it appears from the facts of the case that the petitioner has reasonable cause to seek transfer of the said case to Jodhpur where she is residing.

(3.) In view of the facts mentioned in the transfer petition, this transfer petition is allowed, the Petition no.192/2005 (Jitendra Mathur vs. Smt. Vanita Roy) filed by the respondent pending in the Family Court, Ajmer is hereby withdrawn and is transferred to the Family Court, Jodhpur for deciding the same in accordance with law. Both the parties are directed to remain present in the Family Court, Jodhpur on 22.5.2006.