Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for both the parties.
(2.) PETITIONER has preferred this transfer petition under Section 24 of the Code of Civil Procedure for transferring the Divorce Application No. 481/2007 pending before the Family Court No. 1, Jaipur City, Jaipur to District Court at Jhalawar. It is contended that Petitioner is a lady and only for the purpose of harassing her, the present matter has been instituted by her husband at Jaipur, Jaipur is about 350 Kms. away from Jhalawar. Therefore, it is very difficult for her to attend the present case at Jaipur. Therefore, the said case may be transferred to Jhalawar.
(3.) THE application is opposed by learned Counsel for the Respondent contending that convenience of wife cannot be a ground for transferring a case. Therefore, transfer application is liable to be dismissed.;