APEKSHA YADAV Vs. AMIT KUMAR YADAV

JUDGEMENT

(1.) Heard learned counsel for the applicant and perused the matter.

(2.) This application under Sec. 24 of the Code of Civil Procedure, has been filed by the applicant, seeking transfer of Divorce Petition No.46-A/2015, filed by the respondent, pending before the Court of I Addl. District Judge, Pipariya, District Hoshangabad (MP), from District Court Bhopal.

(3.) Briefly stated facts of the case are that applicant and respondent got their marriage solemnized on 24.4.2012, at Hoshangabad, according to Hindu customs and rites. The applicant stayed with her in-laws at Pipariya. The applicant came to Bhopal for preparing and appearing in the examination of B.Sc. The applicant and respondent both stayed for a period of one year in a rented premises at Saket Nagar Bhopal, from where the applicant had appeared in the said examination. The applicant felt that she was cheated by the respondent as the rent of the premises was borne by her parents. Thereafter, the respondent had left the applicant at her parental house at Bhopal. The applicant got surprised when she was served with the notice of Divorce Petition No.46-A/2015 filed by the respondent against her under Sec. 13(1) of Hindu Marriage Act, before 1st Addl. District Judge Pipariya.