ARUNABA Vs. TUSHARSINH MAHENDRASINH ZALA

JUDGEMENT

(1.) Heard Mr. Majumdar, learned Advocate for the applicant and Mr Neeraj Soni, Assistant Government Pleader for the opponents.

(2.) The applicant has prayed to transfer the proceedings of case being H.M.P. No. 24 of 2009 pending before learned Additional Senior Civil Judge, Viramgam, Ahmedabad (Rural) to the competent Court at Vadodara District.

(3.) The present applicant married with the opponent on 3rd February, 2006 at Vasad. It is alleged that the applicant was harassed by her in-laws and without her consent got a divorce on 12th July, 2007. The applicant preferred a civil suit being Civil Suit No. 73 of 2007 praying that the marriage of opponent No. 1 with the applicant may be declared to be legal and the divorce deed dated 12th February, 2007, which is entered into between the present applicant and opponent No. 2 due to threats given by opponents may be declared to be void and ineffective. The said suit is pending before learned Principal Civil Anand.