BINDU YADAV Vs. VISHAL YADAV

JUDGEMENT

(1.) PETITIONER -wife has filed this petition under Section 24 of Code of Civil Procedure praying for transferring the petition filed by the respondent -husband under Section 13 of the Hindu Marriage Act, 1955 for divorce from the court of District Judge, Family Court, Gurgaon to a court of competent jurisdiction at Faridabad. It is averred that marriage between the parties was solemnized on 27.04.2008 as per Hindu Rites and Rituals. It is further stated that out of this wedlock no child was born. It is further stated that due to maltreatment and dowry demands, the petitioner -wife was turned out of the matrimonial home. It is further stated that petitioner -wife is residing with her parents at Faridabad since 2008.

(2.) IT is averred that the petitioner -wife is a housewife and is having no source of income. It is further averred that petitioner -wife, had filed a petition under Section 125 Cr. PC against the respondent -husband in the court of District Judge, Family Court, Faridabad and same is pending. It is further averred that respondent -husband had filed petition under Section 13 of Hindu Marriage Act, 1955 at Gurgaon seeking dissolution of the marriage. It is further averred that the respondent -husband is an Advocate residing at Gurgaon.