JUDGEMENT
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(1.)Heard Smt. Sonia Varshney, Petitioner in person and Sri Shireesh Kumar, learned counsel for the opposite party.
(2.)The applicant has preferred the aforesaid transfer applications under section 24 of the CPC for transfer of Suit No. 1994 of 2008 -
Mukul Gupta versus Sonia Varshney, pending in court of the Principle
Judge, Family Court, Lucknow, under Section 13 (a) of the in the
Hindu Marriage Act (in Transfer Application No. 36 of 2019) and
Original Suit No. 459 of 2019 - Sonia Varshney versus Mukul Gupta,
pending in court of the Principle Judge, Family Court, Lucknow,
under Section 22 of the Special Marriage Act, 1954 (in Transfer
Application No. 35 of 2019), to any other Court of competent
jurisdiction at Allahabad.
(3.)Since both the cases involve similar set of facts, this Court proceeds to decide both the cases by means of this judgment.
The applicant who has appeared in person, contends that her
marriage was solemnized with the respondent on 11/06/1997
according to Hindu rites and Customs at Lucknow. Notice of the
intended marriage was signed on 28/04/1997 under Special Marriage
Act and marriage was solemnised on 13/06/1997, wherein the
certificate was also issued under the Special Marriage Act, 1954. After
the marriage the applicant along with the respondent resided at C -
79, Butler Palace Colony, Lucknow which is the residence of father of the respondent and performed her marital obligations. Out of the
wedlock between the applicant and the respondent a female child has
been born on 09/12/2000.
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