BHAWNA SHEKHAWAT Vs. NARENDRA SINGH

JUDGEMENT

(1.) The present transfer application has been filed by the petitioner wife with a prayer for transfer of application under Sec. 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as Act of 1955) filed by the respondent husband before the Family Court, Jalore to Family Court No.1, Jodhpur.

(2.) Counsel for the petitioner submits that the petitioner is facing serious hardship in attending the proceedings at Jalore as she is under an obligation to take care of her minor son aged six years who is suffering from diabetes and is under regular medication.

(3.) Heard the Counsels.