- (1.) Leave granted.
(2.) Heard learned Counsel for the appellant and the respondent, who has appeared in-person.
(3.) The parties were married on 1.10.2001. After about seven years, the appellant filed a petition in the Family Court at Agra under Section 13 of the Hindu Marriage Act, 1955 [for short, "the Act"] for grant of the decree of divorce. The same was registered as H.M. Petition No. 1026/2007. The respondent also filed a petition on 14.12.2007 in the Family Court at Lucknow under Section 9 of the Act for restitution of conjugal rights. The same was registered as Petition No. 2077/2007. By an order dated 18.3.2009 passed in Transfer Application No. 82/2008, a learned single Judge of Allahabad High Court transferred the case pending in the Court of Principal Judge, Family Court, Agra to the Court of Principal Judge, Family Court, Lucknow.;