DINESH MEHTA,J. - (1.) The present application under Section 24 of the Code of Civil Procedure has been filed by the petitioner, seeking transfer of the Case No.58/2017 from the learned Additional District & Sessions Judge, Sangariya, Tehsil Sangaria, District Hanumangarh to the learned Family Court, Jodhpur.
(2.) Learned counsel for the petitioner, narrating the facts of the case, informs that the petitioner got married with the respondent on 30.04.2012 in Jodhpur and thereafter they lived at various places. However their matrimonial relations got strained, for which both of them have started living separately. According to the petitioner, after disturbance in the matrimony, she started living at Jodhpur, with her parents.
(3.) Respondent - husband has filed the case under Section 13 of the Hindu Marriage Act, for dissolution of the marriage at Sangariya, which is pending before the learned Additional District & Sessions Judge, Sangariya, Tehsil Sangaria, District Hanumangarh.;