ANJALI Vs. RAVI KUMAR VINAYAK

JUDGEMENT

(1.) The present transfer application under Section 24(1) of the Code of Civil Procedure, 1908 has been filed by the petitioner- wife, seeking transfer of the Case No. 188/2017 titled as "Shri Ravi Kumar Vinayak Vs. Smt. Anjali" under Section 12 of the Guardian and Wards Act, 1890 filed by the respondent-husband, which is pending before the Family Court, Bhilwara to the Family Court, Jaipur.

(2.) Pointing out the predicament of the petitioner, the learned counsel for the petitioner submits that the petitioner is residing with her two daughters at Jaipur and case for divorce filed by her under Section 13 of the Hindu Marriage Act is pending at Jaipur. According to counsel for the petitioner, the petitioner finds it difficult to attend the hearing of the case at Bhilwara. Learned counsel for the petitioner relied upon the judgment rendered by this Court in the case of Smt. Vinita Vs. Himanshu, reported in AIR 2017 Rajasthan 102.

(3.) In the facts situation obtaining in the present case, I am of the considered view that if the matter is transferred to Jaipur from Bhilwara, it would be not only convenient to the petitioner - wife but also to the respondent- husband, who is already contesting the cases filed by the petitioner - wife at Jaipur.