VIVEK CHAUDHARY,J. - (1.) Case is called out in the revised list. Heard learned counsel for parties.
(2.) Present transfer application is filed by the applicant for transfer of Case No. 734 of 2010; Ayodhya Pratap Mishra v. Shailendari Mishra , under Section 12 of Hindu Marriages Act, 1955 pending before the Court of Principal Judge, Family Court, Faizabad to the Principal Judge, Family Court, Basti.
(3.) Submission of learned counsel for applicant is that applicant has filed a suit for maintenance bearing Case No. 1767/11/2014 under Section 125 of Cr.P.C. which is pending before the Principal Judge, Family Court, Basti. Further, applicant has also filed a complaint case bearing Case Crime No. 29 of 2011, under Section 498-A, 33, 504, 506 I.P.C. and Section 3/4 of Dowry Prohibition Act, at Police Station-Nagar, District Basti. Learned counsel for the applicant submits that the suit has been filed by respondent-husband only to harass the applicant and for no other purpose. He further submits that the wife is facing grave difficulty in attending court in a far away district which have been enumerated in the transfer application.;