NILUFA KHATUN Vs. JAHIDUL

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner. Also heard Mr. N. Uddin, learned counsel for the respondent.

(2.) The petitioner being the wife of the respondent filed an application under Sec. 24 of CPC for transfer of a case being No. T.S.(M) F.C.(Civil)/1139/2022 pending before the Principal Judge, Kamrup(M) at Guwahat to the Principal Judge, Family Court, Barpeta.

(3.) The case of the petitioner is that her marriage was solemnized with the respondent in the year 2014 as per Muslim Rites and Rituals. After their marriage, they lived together as husband and wife and out their wedlock two children were born. It is alleged that after birth of second child of the petitioner, the respondent demanded an amount of Rs.1.00 lakh as dowry and at the instigation of his parents, started to quarrel with her on some petty issues. When the petitioner refused to fulfill his demand, the respondent along with his family members started to torture her both physically as well as mentally. Somehow, the father of the petitioner managed Rs.50,000.00 which was given to the respondent. But the respondent again started to torture her for remaining amount i.e. Rs.50,000.00. The father of the petitioner is very poor and failed to fulfill the demand of the respondent as a result of which the petitioner was driven out from her matrimonial home. She took shelter in the house of her parents along with her minor son who is about 2 years old.