DINESH MEHTA, J. - (1.) Avoiding the unwarranted details, the facts germane to the adjudication of the present Transfer Application in a nutshell are that the marriage of petitioner Smt Vinita and respondent Himanshu was solemnized on 01st May 2004 at Pindwara, District Sirohi.
(2.) Two children, namely Krishna Gopal and Govind Gopal, born out of their wedlock. Getting along for some time, there arose some differences and disputes between the two, due to which the petitioner has been allegedly scooped out of the house by respondent. Petitioner, thus, started living with her paternal aunt (Bhua) at Gangapur, Bhilwara.
(3.) Faced with such situation, petitioner filed an application under Section 13 of the Hindu Marriage Act, 1955 {herein after 'the Act of 1955'} on 08.04.2013 in Family Court, Bhilwara, seeking dissolution of the marriage.;