Smt. Awantika Maurya And Another vs The Principal Judge Family Court ...
2017 Latest Caselaw 4650 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- APPLICATION U/S 24/ORDER 39 RULE 2-A CPC No. - 20 of 2016
 

 
Applicant :- Smt. Awantika Maurya And Another
 
Opposite Party :- The Principal Judge Family Court District Hardo & Anr.
 
Counsel for Applicant :- Rakesh Kumar Maurya
 
Counsel for Opposite Party :- Hari Prasad
 

 
Hon'ble Vivek Chaudhary,J.

Heard Shri Rakesh Kumar Maurya, learned counsel for applicant and Shri Hari Prasad Maurya, learned counsel for opposite party.

Present transfer application is filed for transferring the Original Case No. 2238 of 2014 'Ram Kishor Vs. Smt. Awantika, under Section 13 of Hindu Marriage Act, pending before the court of Principal Judge, Family Court, Hardoi to the court of Principal Judge, Family Court, Rae Bareli, District Rae Bareli.

Submission of learned counsel for applicant is that the wife has also filed Case No. 109 of 2015 under Section 125 Cr.p.C. along with an application for interim maintenance before the Principal Judge, Family Court, Rae Bareli which is still pending. 

Learned counsel for respondent Shri Hari Prasad submits that opposite party has no objection, if the case is transferred as prayed for applicant.

In view of aforesaid, the present transfer application is allowed and Original Case No. 2238 of 2014 'Ram Kishor Vs. Smt. Awantika,under Section 13 of Hindu Marriage Act, pending before the court of Principal Judge, Family Court, Hardoi is transferred to the court of Principal Judge, Family Court, Rae Bareli, District Rae Bareli.

Order Date :- 19.9.2017

Arti/-