JAINENDRA KUMAR RANKA,J. - (1.) The instant transfer application has been filed by the applicant Smt. Renu Kanwar @ Teena, who is said to be wife of respondent Ganga Singh Shekhawat @ Pramod, seeking transfer of Petition No. 320/2016 filed by the respondent husband, titled Ganga Singh v. Renu Kanwar, pending before Family Court, Sikar, for annulment of marriage under Section 12 of the Hindu Marriage Act, 1955, to Family Court No. 1, Jaipur.
(2.) It is brought on record by learned counsel for the applicant that marriage between the parties was solemnised on 10.3.2015 at Jaipur as per the Hindu custom and traditions. On account of certain disputes and differences between the parties, the applicant left her matrimonial home and shifted to Jaipur to live with her parents, and it is pleaded that the applicant is an illiterate lady, doing nothing and is wholly dependant on her father and, therefore, seeks indulgence that since she is unable to spend amount on frequent visits to Sikar before the Family Court as and when the matter is listed. It is also claimed that the applicant has filed FIR against the respondent husband under section 498-A/406 IPC, and a complaint under section 12 of the Domestic Violence Act at Jaipur, where the respondent is appearing and, therefore, it would be convenient for the respondent also to attend the present proceedings at Jaipur as and when the matters are listed.
(3.) Per contra, learned counsel for the respondent seriously objects to transfer of the petition pending before Family Court, Sikar, mainly contending that the distance between Sikar and Jaipur is less than 120 km and it will not be difficult for the applicant to visit Sikar as and when the matter is listed, and even the expenditure is quite minimal.;