ARTI SILOTIYA Vs. NEERAJ KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the parties on the review petition.

(2.) LEARNED counsel for the petitioner pointed out which has not been controverted by the counsel for the nonpetitioner that Additional District Judge, Bandikui has been entrusted the powers of Family Court, in relation to Hindu marriage Act cases, therefore, the matrimonial case pending between the parties before the Family Court, Kota can be transferred to the Court of Additional District Judge, Bandikui, district Dausa. It was then contended that the petitioner is a woman living with her old parents at Bandikui and she is apprehending danger at Kota, therefore prayer was made for transfer of the matrimonial case under section 13 of the Hindu marriage Act filed by her husband-non-petitioner Neeraj Kumar.

(3.) LEARNED counsel for the non-petitioner opposed the prayer. Having considered the rival submissions made at the bar and keeping in view the admitted position that additional District Judge, Bandikui, District Dausa has been entrusted the powers of Family Court in relation to Hindu marriage Act cases and also the fact that the petitioner is a woman residing with her old parents at Bandikui and taking into consideration entire facts and circumstances, in the interest of justice the matrimonial case no. 720/2006 under section 13 of the Hindu Marriage Act titled as Neeraj Kumar Vs. Arti Silotiya is ordered to be transferred from Family Court, Kota to the Court of additional District Judge, Bandikui, District Dausa. The review petition is disposed of accordingly.