Kurian, J. - (1.) We have heard learned counsel for the petitioner and respondent in-person.
(2.) The petitioner is also present in person.
(3.) Having heard the learned counsel for the petitioner and respondent in-person and gone through this transfer petition filed by the petitioner under Section 25 of the Code of Civil Procedure read with Order XLI of the Supreme Court Rules, 2013 and considering the facts and circumstances of the case especially the fact that the petitioner has a daughter of three years old and it will be difficult for her to travel to Pune along with her daughter, we deem it fit and proper to transfer M.P. No.744 of 2015 titled Jayendra Sahu v. Mamta Sahu from Family Court, Pune, Maharashtra to Family Court, Bilaspur, Chhattisgarh.;