SMT. REENU NAYAK Vs. DILIP KUMAR NAYAK

JUDGEMENT

(1.) The present transfer application under Section 24 of the Code of Civil Procedure has been filed by the applicant seeking transfer of the Case No.25/2017 tilted as "Dilip Kumar Nayak Vs. Smt. Reenu Nayak" from Additional District Judge No.1, Beawar to the Family Court, Bhilwara.

(2.) Bringing out the difficulty of the applicant, Mr. Gurjar, learned counsel for the petitioner submitted that the petitioner 2 married the respondent on 19.05.2015 soon whereafter, owing to the strain in the matrimony, she started living with her parents at Bhilwara.

(3.) He further submitted that the petitioner has filed three cases against the respondent - husband at Bhilwara, first case being a case under Section 23 of the Protection of Women from Domestic Violence Act , second being case for maintenance filed under Section 125 Cr. P.C. and the third case being under Section 498-A IPC.