MINAKSHI RAO Vs. STAYENDRA SINGH RAO

JUDGEMENT

(1.) The present application under Section 24 of the Code of Civil Procedure has been filed by the petitioner for transferring the Case No.726/2016 titled as "Stayendra Singh Vs. Smt. Minakshi" from Family Court, Udaipur to Family Court, Pratapgarh.

(2.) Mr. Bharat Singh, learned counsel appearing for the petitioner narrating the facts in brief relevant to the present application, submitted that the petitioner contracted marriage with the respondent on 08.05.2014, as per Hindu customs and rituals thereafter started living with her husband at Udaipur.

(3.) However, their matrimonial relationship could not go well, for which, she had come back her to native place Village Dhalmu, Post Badatanda, Via Dhamotar, Tehsil & Distt. Pratapgarh for living with her parents.