BHANU KUNWAR Vs. MANVENDRA SINGH

JUDGEMENT

(1.) The present transfer application has been moved by the petitioner-wife seeking transfer of petition filed by the respondent- husband under Sec. 13(1) of the Hindu Marriage Act, 1955 being Civil Original Case No. 39/2019 (Manvendra Singh v. Smt. Bhanu Kanwar) pending in the Family Court, Banswara to the Family Court, Jodhpur where the petitioner-wife is residing, by invoking Sec. 24 of the Code of Civil Procedure, 1908.

(2.) Heard.

(3.) Learned counsel for the applicant submits that the applicant is suffering from knee injury due to which she is unable to travel to Banswara. He further submits that since she is a lady staying with her old and infirm parents, therefore, it is difficult for her to travel alone to Banswara for attending the dates.