DINESH MEHTA, J. - (1.) The petitioner has filed the present application under Section 24 of the Code of Civil Procedure, seeking transfer of Civil Misc. Case No. 120/2017 (Titled as 'Naresh v. Smt. Priti) from learned Additional District and Session Judge, Suratgarh, District - Sriganganagar to Family Court, Bikaner.
(2.) Mr. Joshi, learned counsel for the petitioner narrating the facts informs that the petitioner got married with the respondent as per hindu rituals on 23.11.2010. However, thereafter their matrimony got strained and she has come to Bikaner to live with her parents.
(3.) He submitted that the respondent - husband has filed a petition under Section 13 of the Hindu Marriage Act, seeking dissolution of the marriage, which is pending before learned Additional District and Session Judge, Suratgarh, District Sriganganagar.;