PAWAN KUMARI MEWARA Vs. DILIP KUMAR MEWARA

JUDGEMENT

(1.) Despite service, none appears for the respondent.

(2.) The petitioner has preferred this transfer application under Sec. 24 CPC arising out matrimonial dispute.

(3.) Counsel for the petitioner submits that criminal case under Sec. 23 of Domestic Violence Act; criminal case arising out of FIR No. 66/2017 P.S. Mahila, Jodhpur for offence under Ss. 498-A, 323 and 406 IPC etc., are going at various courts at Jodhpur. Further, counsel for the petitioner submits that petitioner's son is minor, so also, she is receiving threats from the family members of respondent while going to Pali, which is at a distance of more than 60-70 Kms.