NISHITAKUNWAR Vs. DIGVIJAYSINGH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This application has been filed by the applicant/wife under Sec. 24 read with Sec. 151 of CPC for transfer of case No.RCSHM No.71 of 2023 (Digvijaysingh Chouhan Vs. Smt. Nishitakunwar Chouhan) pending in the Court of Principal Judge, Family Court, Neemuch to the Court of Family Court, Indore.

(3.) In brief, the facts of the case are that the marriage of applicant/wife and the respondent/husband was solemnized on 29/1/2019 as per the hindu rites and out of this wedlock, they have no issue. According to the applicant, after the marriage, the respondent and his family members have started treating the applicant with cruelty and thus, the applicant is residing separately from the respondent since last around one year. On account of the matrimonial discord, the respondent/husband has also filed an application for divorce in the Family Court at Neemuch under Sec. 13 of Hindu Marriage Act, 1955, which is sought to be transferred by the applicant by way of this application.