DAXABEN Vs. VIJAYKUMAR LALLUBHAI MAKWANA

JUDGEMENT

(1.) This application under Section 24 of the Civil Procedure Code, 1908, (CPC) has been filed by the applicant - wife with a prayer to transfer the Family Suit No. 182 of 2017 filed by the respondent herein - husband under Section 13(1) of the Hindu Marriage Act, 1955 for divorce.

(2.) Pursuant to the notice issued by this Court, learned advocate Mr. Jonhsey Macwan appeared for the Respondent - husband.

(3.) Facts in nutshell of the present case are that, marriage of the present applicant and respondent was solemnized on 13.03.2015 as per the Hindu rites and rituals. That, out of the said wedlock they have one child. That, after the marriage, for some time, their marriage life went good, but then, allegedly, the respondent, started giving physical and mental torture to the present applicant, which, eventually, led to the irreparable break down of the marriage and therefore, the respondent herein filed a Family Suit No. 182 of 2017 before the Family Court at Anand.