PRAVINA Vs. BHARAT

JUDGEMENT

(1.) RULE returnable forthwith. Heard Shri Kamalakar, Advocate for the applicant.

(2.) THE applicant, who if the wife of non-applicant has filed the present application under Section 24 Civil Procedure Code for transfer of Hindu Marriage Petition No. 46/1992 pending before civil Judge, Senior Division, Washim, District Akola to Nagpur.

(3.) IN her instant application, applicant has contended that hen marriage with non-applicant bad taken place on 26-5-86 at Risod, District Akola. Non-applicant 11 serving in Indian Army and at present he is posted somewhere in the Border area. Out of the laid wed-lock, two sons were born, who are at present 5 years and 3 years old respectively. From the dale of the marriage till november, 1989, relation between her and the non-applicant were cordial. However, since november, 1989, respondent started illtreating her and, therefore, she had no other alternative than to leave the matrimonial house and return to her widowed mother. Since then, she herself and her two sons are residing with her widowed mother and are being maintained by her widowed mother. The applicant further contended that the income of her widowed mother is very meager as she is getting only Rs. 700/- as family pension, which it hardly sufficient to meet both the ends of the family consisting of four members.