SOHINI JWALANT PATEL Vs. JWALANT MANILAL PATEL

JUDGEMENT

(1.) By preferring this petition, petitioner has prayed to transfer the proceedings of Hindu Marriage Petition No. 411 of 2020 filed by present respondent before the Family Court, Vadodara to the Family Court, Ahmedabad.

(2.) Heard learned advocates for the respective parties.

(3.) Learned advocate for the petitioner has submitted that the marriage of the petitioner was solemnized with the respondent on 7/12/2014 at Ahmedabad as per the Hindu Rights and Rituals and the petitioner was living peacefully with the family of the husband. It is further submitted that out of the wedlock, petitioner and respondent have a four year old son - Heyansh. That there was constant mental and physical torture of the family members of the respondent - husband. It is further submitted that the respondent has not taken care to ask the petitioner or their son to return back. It is further submitted that the petitioner is a house wife and petitioner and her son are totally dependent on her father, who is aged about 65 years old. It is further submitted that son - Heyansh is studying in Junior Kinder Garten and all his expenditure are being born by father of the petitioner. That the respondent is not having responsibility to maintain the petitioner as well as their son. It is further submitted that on account of mental and physical torture of the family members of the respondent to the petitioner, by mutual understanding, she came at Ahmedabad and started in a rented premises. Thereafter, the respondent left her and went to Vadodara and did not take care of the petitioner or her son. It is very difficult for the petitioner to travel from Ahmedabad to Vadodara every time along with minor son. Hence, it is requested by learned advocate for the petitioner to transfer the proceedings of Hindu Marriage Petition No. 411 of 2020 filed by present respondent before the Family Court, Vadodara to the Family Court, Ahmedabad.