PRAKESH TATIA, J. - (1.) Heard learned counsel for the parties. The petitioner is seeking transfer of the Civil Misc. Case No. 208/2002 Deepak Changlani v. Smt. Varsha pending in the Family Court, Udaipur to the Family Court, Jodhpur on the various grounds mentioned in the application.
(2.) Learned counsel for the non-petitioner submits that in the Family Court, Udaipur efforts for re-conciliation between the parties failed and, therefore, any appropriate order may be passed on the transfer petition of the petitioner.
(3.) In view of the fact that the petitioner is a lady and having various to problems in attending the Court at Udaipur and in view of the fact that the non-petitioner has not denied any of the fact given by the petitioner, therefore, it will be just and proper to transfer the Civil Misc. Case No. 208/2002 Deepak Changlani v. Smt. Varsha from the Family Court. Udaipur to the Family Court, Jodhpur.;