HEMLATA THAKUR Vs. GOPAL SINGH

JUDGEMENT

(1.) THIS is an application for transfer under Section 24 of the Code of Civil Procedure.

(2.) THE parties were married in February, 1980. The applicant/ wife resides in Jabalpur, while the non-applicant/husband resides at Sehore. As a result of their wedlock, two children were born in 1982 and 1984. Meanwhile, the non-applicant started making demands for more dowry. Since her father is only a peon drawing a salary of Rs. 400/- per month, his additional demands could not be fulfilled. As a result, the non-applicant started ill-treating and neglecting her. She contracted tuberculosis for which no steps were taken by him for her treatment. In April 1986, she was pushed out from the house and since then, she is living with her children with her father at Jabalpur. It is also alleged by her that she filed a petition under Section 125 of the Code of Criminal Procedure vide Misc. Cri. Case No. 718 in the Court of Judicial Magistrate, First Class. Notice to the non-applicant has not so far been served. As a counter blast, the non-applicant filed a suit for restitution of conjugal rights in the Court of District Judge, Sehore. Summons of the suit has not served on her also. It is stated that if she is required to attend the suit at Sehore, she has to carry both the children with her and her father as a security measure and all this may involve an expenditure of Rs. 400/- per hearing. According to her, she is not employed anywhere, while according to the non-applicant, she is working as a teacher in some school run by Vidya Mandir. The non-applicant is employed as a lower division clerk in the Madhya Pradesh Electricity Board and is earning a salary of Rs. 1,700/- per month, besides other facilities. It was, therefore, urged that considering conveniences and inconveniences of both parties, it will be in the interest of justice if the said suit is transferred to some Court at Jabalpur.

(3.) MY attention was drawn to Meerabai Pasi v. Shivshankar Pasi (1985 MPWN Note 388) and Om Prakash v. Smt. Mandakni (1985 MPWN 487) by the non-applicant, which lays down that poverty itself is no ground to order transfer of suit. On behalf of the applicant M. C. C. No. 410 of 1987 dated 27-6-1988 (Smt. Mirabai v. Premlal) was relied wherein on somewhat similar facts and circumstances, transfer petition was allowed.