JOYTSNABEN Vs. RAMESHBHAI RAMSINH SOLANKI

JUDGEMENT

(1.) Heard learned advocate Mr. Imtiyaz Mansuri for the applicant and learned advocate Mr. Nayan Ravani for learned advocate Ms. Niyati Chauhan for the respondent.

(2.) The present application under Sec. -24 of the Civil Procedure Code, 1908 (for short the Code) is filed by the applicant-wife to transfer the HMP No. 44 of 2019 pending with the Court of learned Principal Senior Civil Judge, Kapadvanj, District-Kheda to the learned Family Court, Ahmedabad.

(3.) The brief facts of the case are that the applicant-wife got married with the respondent on 27/4/1999 as per Hindu rights and customs. They started residing in a joint family. That, the applicant was mentally harassed from the beginning by the applicant and his family members for dowry. That, when the in-laws of the applicant came to know about the discourteous, and in-genuine behaviour of the respondent with the applicant, they did nothing except motivating the respondent and the said act of the in-laws of the applicant disturbed the applicant. That, from the said wed lock, the applicant having two sons. That on 22/4/2013 the applicant was forced to leave the house of her in-laws with his two sons and since then the applicant is residing separately at her parent's home.