SWATI PALIWAL Vs. NEERAJ @ TEJAS PALIWAL

JUDGEMENT

(1.) The present transfer application has been moved by the petitioner-wife seeking transfer of petition filed by the respondent- husband under Section 13 of the Hindu Marriage Act, 1955 being Civil Misc. Case No. 395/2018 (Neeraj @ Tejas Paliwal v. Smt. Swati Paliwal) pending in the Family Court No. 1, Jodhpur to the Family Court First, Jaipur by invoking Section 24 of the Code of Civil Procedure, 1908.

(2.) Heard.

(3.) Learned counsel for the petitioner-wife submits that the petitioner was married to the respondent in the year 2011 but because of the strained relationship in the marital life of the parties, they are living separately and various litigations are pending between them in the courts of law at Jaipur. The respondent- husband is attending the court proceedings at Jaipur but he has filed the petition under Section 13 of the Act of 1955 before the Family Court No. 1, Jodhpur. Learned counsel further submits that it is difficult for the petitioner to travel from Jaipur to Jodhpur for attending the proceedings in the divorce petition filed by the respondent-husband. Since the petitioner is living with her old and infirm mother and her father had passed away a few years back and there is no other person to look after her old mother and therefore, it is arduous for the petitioner to attend the hearings in the divorce petition at Family Court No. 1, Jodhpur.