VIRENDRA KUMAR MATHUR, J. - (1.) This Transfer Application under section 24 CPC has been filed for transfer of Civil Misc. Case No.18/2017 (Bheem Singh v. Sarita), filed by the respondent under section 25 read with section 13 of the Hindu Guardian and Wards Act, pending before the Family Court, Sriganganagar, to the court of Additional District Judge, Suratgarh, District Sriganganagar.
(2.) Briefly stated, marriage of t he parties was solemnized on 27.03.2000 at Pilibanga. Out of the wedlock, three children were born, namely Kirtika aged about 13 years, Vartika aged about 09 years and Ditasha @ Diva aged about 4 years. All three children are residing with the petitioner. The respondent is resident of Binjhbayla. He used to reside in joint family and his family depends purely on agriculture work for their living.
(3.) A petition under sections 25 and 13 of the Hindu Guardians and Wards Act was filed by the respondent-husband before Family Court, Sriganganagar. Transfer of this case, pending before the Family Judge, Sriganganagar to Suratgarh is sought on the ground that it is admitted position that parental house of the petitioner is situated at Suratgarh and all the three children are residing with the petitioner, of whom two children, namely Kartika and Vartika are studying in Shah Mastanaji Bal-Balika Ashram, Gurusar Modia, Tehsil Suratgarh, District Srigangangar and the third child, namely Ditasha @ Diva is studying at Suratgarh with the petitioner.;