EKTA VAISH Vs. DEEPAK KUCHBANDIYA

JUDGEMENT

(1.) The applicant/wife has filed the present petition under Sec. 24 of C.P.C. seeking transfer of RCSHM No.123/2025 (Deepak Kuchbandiya vs. Smt. Ekta Vaish), which is pending before the Court of Principal Judge, Family Court Narsinghpur to competent Court at District Harda.

(2.) The application for transfer of the case has been filed on the ground that applicant's marriage with the respondent was solemnized on 10/7/2024. Subsequently, matrimonial dispute has arisen between the parties, which has led to filing of an application under Sec. 9 of the Hindu Marriage Act by the respondent-husband in the Court of Principal Judge, Family Court Narsinghpur which was registered as RCSHM No.123/2025 whereas, the applicant-wife, who is resident of Harda, has also filed an application under Sec. 125 of Cr.P.C. for grant of maintenance before the Family Court, Harda which is pending adjudication.

(3.) . Learned counsel for the applicant-wife has further submitted that the applicant, while residing at her matrimonial home, was subjected to cruelty and assault which has led to filing of an FIR on 28/7/2025 at Police Station Kotwali, Narsinghpur which was registered as Crime No.578/2025 and another FIR was lodged on 24/10/2025 which was registered as Crime No.808/2025 at the same Police Station.