BAGDI BAI Vs. LAXMAN

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of divorce petition filed by the respondent-husband in the Court of Principal Judge, Family Court, Patiala House, New Delhi to a Court of competent jurisdiction at Udaipur, Rajasthan.

(2.) Having considered the pleadings and the submissions made on behalf of the respondent, this Court is of the opinion that request for transfer of proceedings from the Family Court, Patiala House, New Delhi to a Court of competent jurisdiction at Udaipur, Rajasthan, is justified.

(3.) Consequently, the divorce petition bearing HMA No.97 of 2017, titled as "Laxman v. Bagdi Bai @ Bindu ", pending in the Court of the Principal Judge, Family Courts, Patiala House, New Delhi is transferred to a Court of competent jurisdiction at Udaipur, Rajasthan.