PURNIMA DEWANGAN Vs. RAJENDRA KUMAR DEWANGAN

JUDGEMENT

(1.) Applicant has preferred this TPC under Sec. 24 of the Civil Procedure Code (in short 'CPC') for transfer of Civil Suit No. 98-A/2018 pending before the Judge, Family Court, Rajnandgaon (CG) (Rajendra Kumar Dewangan -v- Smt. Purnima Dewangan) to the Family Court, Raipur.

(2.) In brief, the applicant's case is that she is legally wedded wife of nonapplicant. She is resident of Raipur whereas non-applicnt is resident of Rajnandgaon. He has filed an application under Sec. 13 of Hindu Marriage Act, 1995 before Family Court, Rajnandgaon which was registered as Civil Suit No. 98-A/2018. Distance from Raipur to Rajnandgaon is about 60 km. On 17/10/2018 when she came to Rajnandgaon for attending Court proceeding, he threatened her, used filthy language and asked her to support his case otherwise she will face dire consequences. She had made an application to the District Legal Aid Committee, Rajnandgaon. She had also made a complaint to SP, Rajnandgaon. There is no one in her family to assist her to go to Rajnandgaon on each and every date. Being a lady she feels difficulty to come to Rajnandgaon to attend the court proceedings. She has also filed an application under Sec. 125 of the Criminal Procedure Code, 1973 (for short 'Cr.P.C.') against him before the Principal Judge, Family Court, Raipur.

(3.) Earlier non-applicant was represented by an advocate but later, no representation has been made on his behalf. He has not filed reply.