Narendra Kumar Jain, J. - (1.) Heard learned counsel for the applicant.
(2.) Applicant has preferred this transfer application under Section 24 of the Code of Civil Procedure for transfer of Civil Misc. Case No. 50/2009- Dharampal v. Reena, pending in the Court of District Judge, Jalore to the Court of District Judge, Dholpur.
(3.) It is contended in the application that the applicant preferred an application under Section 9 of the Hindu Marriage Act against the respondent for restitution of conjugal rights in the Court of District Judge, Dholpur. Now she has also received a notice of a petition under Section 9 of the Hindu Marriage Act, filed by respondent Dharampal, from the Court of District Judge, Jalore (Annexure-4). Since the applicant has already preferred a petition under Section 9 of the Hindu Marriage Act and respondent has also filed a petition under Section 9 of the Hindu Marriage Act at Jalore, therefore, it will be appropriate to hear and decide both the cases together. Since the applicant is a lady and she is residing at Dholpur, therefore, it will be convenient for her to transfer the case pending at Jalore to Dholpur.;