VEENA WANKHEDE(SMT.) Vs. SUBHASH RAO WANKHEDE

JUDGEMENT

(1.) With the consent of parties, the matter is heard finally.

(2.) This is a petition filed under Sec. 24 of the Code of Civil Procedure, 1908 (hereinafter shall be referred as 'the Code' for brevity) for transfer of matrimonial matter registered as regular civil suit no. 968-A/2016 pending in the Court of Second Additional Principal Judge Family Court, Bhopal to the Family Court, Jabalpur.

(3.) The case of the applicant is that she is the wife and has been impleaded as defendant in the matrimonial matter filed u/s 9 of the Hindu Marriage Act, 1955 registered as regular civil suit no. 968- A/2016 filed by the respondent seeking a decree for restitution of conjugal rights against the present applicant. The applicant has contended that the she was married with respondent according to Hindu rites and customs on 1/12/2011 at Jabalpur. The respondent and the defendant have been blessed with a girl child namely Ku. Shruti Wankhede aged about four years. It is further contended that the respondent made allegation against the applicant that she resided with him for two months only and thereafter, started pressurizing him to reside separately at Bhopal with her leaving his parents at Bina. The other allegations have also been made against the present applicant in the said petition.