DINESH MEHTA,J. - (1.) Nobody appears on behalf of the respondents despite service of the notice. Heard learned counsel for the applicant on the application under Section 24 of the Code of Civil Procedure, seeking transfer of the application No. 696/2012 and Restoration Application No.18/2014 (Harinarayan Vs. Sanju) from Family Court, Jaipur to Additional District Judge, Sujangarh, District Churu.
(2.) Facts appertained to the present transfer application are that the applicant married the respondent on 11.05.2013 according to the Hindu customs at Sujangarh, District Churu. After the marriage their matrimony got disturbed, for which the applicant- wife started living with her parents in Sujangarh while the respondent-husband has been living in Jaipur.
(3.) The non-applicant - husband filed an application for dissolution of marriage under Section 13 of the Hindu Marriage Act, which has been registered in the Family Court, Jaipur as case No.696 of 2012 & Restoration Application No.18/2014.;