SHAKUNTALA Vs. PANKAJ CHOURASIYA

JUDGEMENT

(1.) THE present appeal has been filed by the petitioner under Section 24 of the CPC herein it is prayed that Case No. 613/2004 pending in the Family Court of Indore be transferred to the Family Court, Panna.

(2.) FACTS of the case are that petitioner is the ife of respondent. The marriage as solemnised at Indore on 7-12-2001 and petitioner has given birth to a baby child on 1-10-2002. At present, the petitioner is serving at Village Ganj Saleha, District Panna as contract teacher. Respondent has filed a suit for divorce under Section 13 of the Hindu Marriage Act, 1955 hich is pending in the Family Court at Indore and numbered as 613/2004.

(3.) THE application filed by the petitioner is opposed by the respondent stating that on the instance of the petitioner, criminal case has been lodged at Bhopal in hich it is alleged that respondent is demanding a sum of Rs. 5 lacs and the present application is filed ith an oblique motive to harass the respondent.