Jitendra Chauhan, J. - (1.)THE present application has been preferred by the applicant/wife under Section 24 of the Code of Civil Procedure for transfer of petition titled 'Naresh v. Suman' under Section 13(1) of Hindu Marriage Act, 1955 (for short 'the Act') from the Court of learned District Judge -cum -Family Court, Gurgaon to the court of competent jurisdiction at Family Court/District Judge, Narnaul.
(2.)LEARNED Counsel for the applicant submits that the applicant is a resident of Narnaul. She has no source of income and is residing at the mercy of her parents alongwith her minor child. He has further submitted that petition under Section 9 of the Act filed by the applicant is pending adjudication before the court at Narnaul.
It has further been submitted that the distance between Narnaul to Gurgaon is more than 100 kms and in the fact situation, it is not possible for the applicant, being a lady, to attend the court proceedings at Gurgaon.

(3.)ON the other hand, learned Counsel for the Respondent has vehemently opposed the prayer of the applicant.