BHAGWATI Vs. ASHOK TILWANI

JUDGEMENT

(1.) THIS is a petition for transfer of Divorce Suit No. 174-A/98 filed by the respondent/plaintiff, pending before in Additional District Judge, Bhopal to the competent Court at Narsinghpur.

(2.) THE petitioner/wife has averred that she was married to the respondent plaintiff on 6. 6. 1997. When the petitioner after her marriage reached the house of her in-laws, it was suggested to her that she should bring money from her parents so that the respondent can start his business. However, the petitioner's parents did not accede to the demand as above, resulting in harassment and torture to the petitioner. The respondent/husband thereafter left her at her paternal home at Narsinghpur.

(3.) THE respondent/husband has filed a petition for divorce at Bhopal on the ground that the petitioner is suffering from mental disorder. He has prayed that the petitioner's father be made her guardian-ad-litem. It is averred by the petitioner that her father is seriously ailing and is infirm and cannot act as her guardian-ad-litem in the above suit and the petition has been filed by the respondent/husband with an oblique motive. It has also been averred that proceedings for maintenance under Section 125, Cr. P. C. are pending at Narsinghpur. It has further been averred that the petitioner would not be able to defend her case properly at Bhopal. Hence the matter be transferred for trial from the Court at Bhopal to the Court at Narsinghpur.