Smt. Kiran Mewada vs Shri Deepak Mewada
2022 Latest Caselaw 4226 MP

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 The High Court of Madhya Pradesh : Bench At Indore

                                      Misc. Civil Case No.1042/2021
                                    Smt. Kiran Mewada v/s Deepak Mewada
Indore, dated 25.03.2022
                            Shri Ashutosh Surana, learned counsel for the applicant.
                            Shri Kamal Kumar Tiwari, learned counsel for the
respondent.

The present M.C.C. is filed under Section 24 of the Code of Civil Procedure, 1908 for transfer of HMA Case No.54/2021 (Deepak Mewada v/s Smt. Kiran Mewada) from the Court of II Additional District Judge, Agar to the Court of Additional District Judge, Khachrod, District - Ujjain.

Learned counsel for the applicant submits that wife has also filed a petition seeking divorce under Section 13 of the Hindu Marriage Act at Khachrod which is pending as Case No.5/2021, therefore, in order to avoid conflict judgments both the proceedings are liable to be taken together. Even otherwise also the convenient of wife is of paramount importance than the convenient of the husband.

In view of the above, HMA Case No.54/2021 is hereby transferred from the Court of II Additional District Judge, Agar to the Court of Additional District Judge, Khachrod, District - Ujjain.

With the aforesaid, the present M.C.C. stands disposed of.

(VIVEK RUSIA) JUDGE Ravi

Digitally signed by RAVI PRAKASH Date: 2022.03.25 18:46:58 +05'30'