MEENAKSHI Vs. ANIL KUMAR

JUDGEMENT

(1.) THIS is an application under Section 24 of the Civil Procedure Code 1908 (for short 'the Code') for transfer of the proceedings under Section 13 of the Hindu Marriage Act 1955 (for short 'the Act') from the Court of the District Judge Indore to the Court of District Judge, Ratlam.

(2.) CIRCUMSTANCES giving rise to the application are these. The petitioner is the wife of the non-applicant. The non-applicant first filed ae application under Section 9 of the Act for restitution of conjugal rights which he ultimately got dismissed on 18-11-85. Later on 22-11-85 he filed the aforesaid application under Section 13 of the Act in the Court of D. J. Indore for dissolution of the marriage by a decree for divorce.

(3.) THE petitioner first moved the District Judge Indore for transfer of the case to Ratlam and later got it dismissed as the District Judge had no jurisdiction to pass such an order.