ANJUL SHARMA Vs. RISHI SHARMA

JUDGEMENT

(1.) As all these transfer petitions arise out of similar circumstances and involve common questions of law, they are being decided by this common order.

(2.) All the petitions have been preferred by the petitioner-wife seeking transfer of proceedings instituted by the respondent-husband under various provisions of the Hindu Marriage Act, 1955/Dissolution of Muslim Marriages Act, 1939 to the Court within whose jurisdiction the petitioner-wife is presently residing/ working.

(3.) The petitioners in the respective applications have invoked the jurisdiction of this Court under Sec. 24 of the Code of Civil Procedure, praying that the various proceedings pending before different Courts be transferred to the place of their residence/workplace. Although the factual matrix in each petition varies, the grounds raised by the Petitioner wives are substantially common and relate to the hardships faced by them in attending proceedings at distant forums.