VANDANA Vs. KRISHAN KUMAR

JUDGEMENT

(1.) THIS is an application filed under section 24 of the Code of Civil Procedure for transferring the petitions titled " Krishan Kumar v. Smt.Vandana" under section 9 of the Hindu Marriage Act,1955 (for short the 'Act') and under section 25 of the Guardian and Wards Act,1890 from the Courts of District Judge, and Civil Judge (Sr.Division) Jind, to the courts of competent jurisdiction at Gurgaon.

(2.) LEARNED counsel for the applicant -wife submits that marriage between the parties was solemnized on 9.12.2003. The T.A.No. 168 of 2011 2 respondent harassed and maltreated the applicant for bringing insufficient dowry. He further submits that two children were born out of the wedlock of the parties. Due to the non -fulfillment of demands by the applicant family, she was compelled to leave the matrimonial home on 19.8.2010. Thereafter, she has been residing with her parents at Gurgaon with her two children. The applicant is unemployed and does not have any source of income. He further submits that DDR No. 39 dated 21.1.2011 was lodged by the respondent at P.S.City Jind against the applicant and her family members in order to harass her. He submitted that the applicant has filed a petition under section 125 of the Cr.P.C seeking maintenance from the respondent, which is pending in the Court of Judicial Magistrate 1st Class, Jind.

(3.) ON the other hand, learned counsel for the respondent husband denied the allegation and submitted that the applicant -wife left the matrimonial home on her own in the absence of the respondent. The further submission is that rather the respondent and his family members were beaten up by the applicant family on 23.8.2010