Smt. Sanju Singh vs Ajay Singh Parmar
2014 Latest Caselaw 7788 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 368 of 2014
 

 
Applicant :- Smt. Sanju Singh
 
Opposite Party :- Ajay Singh Parmar
 
Counsel for Applicant :- Krishna Mohan Rai,Amit Manohar
 
Counsel for Opposite Party :- Abhishek Tripathi
 

 
Hon'ble Sudhir Agarwal,J.

1. Heard Sri Amit Manohar, learned counsel for the applicant and Sri Abhishek Tripathi, learned counsel for the respondent.

2. This is an application filed under Section 24 of the CPC requesting for transfer of  Divorce Case No. 1199 of 2013 (Ajay Singh Vs. Smt. Sanju Singh)  from the Court of Principal Judge, Family Court, Kanpur Nagar  to competent court in Auraiya.

It is contended that the applicant is not getting any maintenance or financial help from the respondent and she has no source of income. It is difficult for the applicant to attend the proceeding in the case at Kanpur on every dates. Further her 'Jeth' is an Advocate at Kanpur Nagar and he is creating obstacle to get legal assistance at Kanpur Nagar. 

3. However, since both the parties have consented for transfer of the aforesaid case to Etawah/ a third place, I am not going into rival dispute being unnecessary for the case in hand.

4. With the consent of learned counsels for parties, I direct that Divorce Case No. 1199 of 2013 (Ajay Singh Vs. Smt. Sanju Singh)  pending in the Court of Principal Judge, Family Court, Kanpur Nagar  is transferred to competent Court at Etawah Judgeship. The Court at Kanpur Nagar  shall ensure immediate transmission of record to Etawah Judgeship.

5. The application is disposed of accordingly. 

Order Date :- 29.10.2014

SKS