SUDHA SHARMA Vs. KAILASH SHARMA

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner, wife of respondent, has moved this application for transfer of the Petition No.342/2005 filed by the respondent under Section 13 of the Hindu Marriage Act and which is pending in the Family Court No.1, Jaipur to Family Court, Jodhpur.

(2.) According to the petitioner, her marriage was solemnised with respondent on 22.6.2003 at Ajmer. Because of the dispute for which several allegations are there, the respondent submitted application under Section 9 of the Hindu Marriage Act in Family Court, Jaipur. Said petition was withdrawn. Thereafter, the respondent has submitted under Section 13 of the Hindu Marriage Act before the Family Court No.1, Jaipur.

(3.) According to the petitioner, she is having a little baby of about 1 years only and she has to look after her household work apart from discharging other duties. It is submitted that she is residing at Jodhpur which is more than 300 kms. from Jaipur. The petitioner further submitted that her father is 70 years old and her mother is 65 years old. She is not having any brother or unmarried daughter.