VANDANA GUPTA Vs. RAVI GUPTA

JUDGEMENT

(1.) THIS petition is directed under Section 24 of the Code of Civil Procedure by the applicant for transferring the Civil Suit No. 19/05 initiated by the respondent in the Court of Additional District Judge, Chhatarpur to the District Court, Damoh for adjudication.

(2.) THE applicant has contended in her application that she was married with the respondent and of this wedlock they have one child, aged one year who is residing with the applicant at Damoh with the parents of the applicant. As per applicant's contention subsequent to marriage she was subjected to cruelty on the ground of demand of dowry by the non-applicant and his family members and in this regard she was physically and mentally tortured also. It is also alleged that the respondent and his family members tried to kill her. In an information she was brought by her father through search warrant issued by the A.D.M., Damoh and thereafter she is residing with the parents at Damoh.

(3.) THE said application is supported by an affidavit of the applicant along with police report and other papers. According to the record, no reply of this application has been submitted by the respondent. These un-rebutted aforesaid contentions are on record in favour of the applicant.