JYOTI SHARMA Vs. RISHABH DADHICH

JUDGEMENT

(1.) By way of present transfer application under Sec. 24 of the CPC, petitioner-wife of the respondent, seeks transfer of Civil Misc. Case No.591/2024 (Rishabh Dadhich Vs. Jyoti Sharma), which was filed by the respondent against petitioner under Sec. 09 of the Hindu Marriage Act, pending before the learned Family Court No.1, Bhilwara to the learned Family Court, Beawar.

(2.) Despite service, none appears on behalf of the sole respondent.

(3.) Learned counsel for the petitioner submitted that respondent has filed an application under Sec. 09 of the Hindu Marriage Act before the learned Family Court No.1, Bhilwara. It is submitted that petitioner is a woman residing with her aged parents and she has no source of income. She is facing considerable hardship in travelling from Beawar to Bhilwara, a distance of approximately 115 kms, for the purpose of attending regular hearings. It is further submitted that such repeated travel imposes severe financial constraints upon the petitioner. Owing to these circumstances, it is extremely difficult for the petitioner to undertake travel on each and every date of hearing to attend the proceedings initiated by the respondent at Bhilwara. Additionally, there is no other family member available to accompany the petitioner or to assist her in attending the hearings. Therefore, it is prayed that the said case be transferred for the convenience of the petitioner.