PUSHPA LODHI Vs. ANUP KANT SINGH

JUDGEMENT

(1.) The matter is taken up in the revised list. None appeared on behalf of the respondent. Heard Sri Satish Agrawal, holding brief of Sri Rakesh Kumar, learned Counsel for the applicant and perused the record.

(2.) By means of the present application, the applicant has prayed that the case No. 521 of 2010 pending in the Court of Civil Judge, Senior Division, Unnao Artup Kant Singh v. Ptishpa Lodhi be transferred to Principal Judge, Family Court, Lucknow.

(3.) Learned Counsel for the applicant while pressing the said relief submits that the applicant Smt. Pushpa Lodhi got married with Anup Kant Singh on 10.3.2007 as per Hindu Rites and Rituals. Thereafter, the relations between the husband and the wife have become strange due to the fact that the applicant has been harassed by her husband as well as her in-laws for demand of dowry and car, which cannot be met out by the father of the applicant, who is a poor laborer and on non-fulfillment of demand of dowry, she was thrown out from her matrimonial house. Since then, she is living in her parental house at Lucknow.