RUBINA Vs. RIZWAN DILAWARKHAN GHORI

JUDGEMENT

(1.) Heard learned advocate Mr. Krunal Shahi for the applicant. On the last two occasions, none has remained present for the respondents.

(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 Family Suit No. 509 of 2020 pending before the Family Court at Vadodara to the Family Court at Rajkot.

(3.) The brief facts of the case are that the applicant -wife got married with the respondent - husband on 13/11/2005 at Taluka - Thangadh, District - Surendranagar as per Muslim rites and customs. That, out of the wedlock, on 3/8/2006, the applicant became mother of child namely Roman studying in 10 th standard in Gujarat Public School at Vadodara and present in the custody of the respondent. That, after lapse of few years of their marriage, the present respondent and his parents were treating the applicant very well, but after they started harassing the applicant physically and mentally and also started demanding dowry. That, after the applicant started residing separately with her in-laws, they used to instigate their son against the applicant and due to their constant instigation, sometimes the present respondent did not hesitate to beat the applicant in front of everyone. That, today also the present applicant - wife is ready and willing to go with the husband - the respondent herein, however, the respondent has not even attempted to bring back the present applicant - wife at her matrimonial home.