- (1.) Heard learned Counsel for the applicant.
(2.) This transfer application has come to be filed in peculiar circumstances. The applicant no. 1 is the daughter of applicant no. 2. The applicants have filed a civil suit for cancellation of marriage certificate issued by the Deputy Registrar / Registrar, Hindu Marriage, Mahmoodabad, Sitapur which appears to have been issued in favour of the respondent no. 2 certifying the applicant no. 1 to be a legally wedded wife of respondent no. 2 herein. This transfer application seeks transfer of the above suit filed by the applicants from Civil Judge (S.D.) Sitapur to the court of competent jurisdiction at Lucknow.
(3.) The case set up by the applicants before the Civil Judge (S.D.) Sitapur is to the effect that the applicant no. 1 was never married to respondent no. 2 but has been rather married to one Vipin Kumar Chandra who is a different person. The respondent no. 2 is alleged to have obtained a fictitious and fraudulent marriage certificate on the basis of which the applicants are being black mailed and harassed.;