MAHADEVI Vs. GOPAL

JUDGEMENT

(1.) This application is filed under Section 24 of the CPC by the applicant/ wife seeking transfer of H.M.P. No. 163 of 2014 pending before the learned Civil Judge, Senior Division, Latur, to the learned Civil Judge, Senior Division, Ambajogai. The respondent is the husband of the applicant.

(2.) The parties had got married on 11-03-2012 at Saygaon, Tq. Ambajogai. It is alleged that on account of some ill-treatment and in view of the failure on the part of the applicant to fulfill alleged demands by the respondent/ husband, she was driven out of her matrimonial home by the husband and his close relatives. Since then, applicant resides at Sayagaon, Tq. Ambajogai, Dist. Beed.

(3.) The applicant has filed two proceedings against the respondent/ husband which are pending before the competent Courts at Ambajogai. Misc. Criminal Application No. 62 of 2014 is preferred by the applicant under the Domestic Violence Act, 2005 and which is pending before the learned Judicial Magistrate, First Class, at Ambajogai. The applicant has also filed a complaint under Section 498-A of the IPC and the said Regular Criminal Case No. 173 of 2014 is pending before the same Court of the learned Judicial Magistrate, First Class, at Ambajogai. The respondent has procured bail and attends both the cases at Ambajogai.