SAVITA SURESH PANDIT Vs. SURESH JALBAJAJI PANDIT

JUDGEMENT

(1.) This is an application under Sec. 24 of the Code of Civil Procedure filed by the applicant/wife seeking transfer of HMP No. 90/2020 from the Court of Civil Judge Senior Division, Nanded to Civil Judge Senior Division, Parbhani.

(2.) The marriage of the applicant and the respondent took place on 3/7/2017 at Purna, Dist. Parbhani. It is contended by the applicant that after the marrige, the relations were cordial for sometime, however, thereafter the parents of the respondent forced the applicant to go for agricultural and labour work for which she was not accustomed. She was physically and mentally weak and, therefore, was unable to work in the field.

(3.) It is contended that the respondent and his parents used to abuse and pass insulting remarks. The applicant conceived and had a child in her womb. However, there was no proper care as she had not been provided with medical help by the in-laws. Ultimately, the pregnancy had to be terminated.