PINKI @ SUMAN Vs. GOPIKISHAN

JUDGEMENT

(1.) The present transfer petition has been filed by the petitioner under Section 24 of the Code of Civil Procedure interalia seeking transfer of Case No.39/2017 pending before learned Family Court No.2, Bikaner to Additional District and Sessions Judge, Nagour.

(2.) Mr. Manish Dadhich, learned counsel for the petitioner, narrating the facts stated that the petitioner's marriage with respondent was solemnised on 29.06.2006 at Nagour, where-after she started living with her husband and his family at Nokha. After some time the respondent's relation with petitioner got strained, for which she has started living with her parents at Nagour. Meanwhile, the respondent - husband has filed a petition under Section 13 of the Hindu Marriage Act, which is presently pending before the learned Family Court No.2, Bikaner.

(3.) Learned counsel for the petitioner contended that for participating the proceedings at Bikaner, petitioner has to travel a distance of about 120 Kilometers, during which journey she has to take a small halt at Nokha, her in-laws' place, which disturbs her, as she has been deserted by her husband and expelled from the house.