VANDANA Vs. OMPRAKASH TAIL

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 being Civil Misc. Case No.7/2019 (Om Prakash Tailor V/s Smt. Vandana) pending in the Family Court, Chittorgarh to the Family Court, Udaipur where the petitioner-wife is residing, by invoking Section 24 read with Section 151 of the Code of Civil Procedure.

(2.) Heard.

(3.) Learned counsel for the petitioner submits that marriage was solemnized between the petitioner and respondent on 15.02.2015.