DELMA LUBNA COELHO Vs. EDMOND CLINT FERNANDES

JUDGEMENT

(1.) The present petition has been filed by the petitionerwife seeking transfer of M.C. No. 331 of 2021 titled as "Dr. Edmond Clint Fernandes vs. Mrs. Delma Lubna Coelho " pending before the Family Judge at Mangaluru, Karnataka to the Family Court at Bandra, Mumbai, Maharashtra.

(2.) Learned counsel for the petitioner submitted that the parties met on Facebook in the month of December, 2019 and they got married on 5/12/2020 as per Christian rites and customs at Our Lady of Miracles Church, Mangaluru.

(3.) It is pleaded that after the marriage, the petitioner was living with the respondent at her matrimonial home at Mangaluru where she was ill­treated, insulted and humiliated by the respondent and his family members. She was accused for each and everything and offensive language was used against her. The respondent, in the pretext of giving her a break for 10­15 days, booked a one­way ticket for the petitioner and sent her to Mumbai on 15/1/2021. Thereafter, he disconnected all relations with her. On 5/7/2021, after COVID­19 Pandemic restrictions were eased, the petitioner came back to Mangaluru. However, she was denied entry in her matrimonial home by the respondent and his family members. She was completely broken down. She approached the Police Station at Pandeshwar, Mangaluru and lodged a complaint.