MEERA CHAUHAN Vs. RAKESH CHAUHAN

JUDGEMENT

(1.) This Civil Transfer Application has been filed by the applicant-wife, under Sec. 24 of the Code of Civil Procedure, 1908 to transfer the Civil Suit No.2 of 2019, "Rakesh Chauhan vs. Smt. Meera Chauhan", filed under Sec. 13 of the Hindu Marriage Act, 1955, pending before the learned Civil Judge (Senior Division), District Uttarkashi to the Court of Civil Judge, (Senior Division), Karnaprayag, District Chamoli.

(2.) Heard Mr. B.S. Negi, the learned counsel for the applicant and Mr. Niranjan Bhatt, the learned counsel for the respondent.

(3.) Mr. B.S. Negi, the learned counsel for the applicant, submitted that the marriage of the applicant was solemnized with the respondent on 22/23/11/2004. Out of the said wedlock, one male child was born, who is at present 15 years old. The applicant is an Assistant Teacher, working in a Junior High School at Angtoli, Vikas Khand Narayanbagar, Tehsil Tharali, District Chamoli. The respondent is also a Government employee, working as Senior Assistant at Secretariat, Dehradun. After the marriage, the applicant was harassed by the respondent and due to the said reason, the applicant is residing in her parental house. The learned counsel for the applicant further submitted that the mother of the applicant is also dependent on her. The distance from Narayan Bagar, District Chamoli to District Uttarkashi is more than 300 k.m. and being a lady, with her minor child and dependent mother, it is very difficult to her to attend the court frequently, situated at Uttarkashi.