RITU KUMARI Vs. RAJVEER SINGH

JUDGEMENT

(1.) NOTICE was issued to the respondent. There is no representation on his behalf.

(2.) "Key facts" necessary for the adjudication of this petition are that marriage between the parties was solemnized on 20.4.2008. Petitioner gave birth to baby Kashish on 31.1.2010. Petitioner was harassed by the respondent as well as by his parents for bringing insufficient dowry. Respondent has not provided maintenance either to the petitioner or her baby. Kashish is studying in St. Mary's Convent School, Kasauli. Petitioner is also working in the school. The amount earned by her is not sufficient to meet the expenditure. She has to give monthly rent of accommodation. She has to bear the monthly expenditure of her daughter. Respondent is working in Merchant Navy. He is owner of three bed rooms flat at Bhayander, Meera Road, Mumbai.

(3.) PETITIONER has sought transfer of the proceedings pending before the Civil Judge (Senior Division), Dehra under section 9 of the Hindu Marriage Act to the court of Civil Judge (Senior Division), Kasauli.