ARUNIMA NAVEEN TAKIAR Vs. NAVEEN TAKIAR

JUDGEMENT

(1.) By this notice of motion the applicant (original plaintiff) seeks ex-parte ad-interim order for staying the divorce proceedings in MA14D00552 by the defendant and pending before the Family Court, Manchester, United Kingdom (UK) and also seeks an injunction against the defendant from proceeding with the said proceedings. Some of the relevant facts for the purpose of deciding this notice of motion :

(2.) It is the case of the plaintiff that the parties to the suit were engaged in Mumbai on 11th December, 2012 in presence of the family members. On 12th December, 2012, the parties were married as per Hindu rites and ceremonies in Shri Ram Mandir, Bandra (East), Bombay. The marriage was registered at Mira Bhayander Municipal Corporation. On 17th December, 2012, the defendant along with his daughters from his first marriage left for UK leaving the plaintiff behind till her visa papers were processed. During the period between December, 2012 and July, 2013, the parties were in regular contact through telephone and email. The plaintiff was regularly calling the defendant. On 19th March, 2013, the father of the plaintiff passed away at Mumbai.

(3.) It is the case of the plaintiff that on 14th July, 2013, the plaintiff arrived in UK and was received by the defendant at the airport. From 14th July, 2013 itself, the defendant started ill- treating the plaintiff and used to pick up fights with her.