BINDU BALA Vs. SATVIR SINGH

JUDGEMENT

(1.) MRS . Bindu Bala, wife of the respondent has approached this Court with a prayer that the proceedings initiated by her husband under Section 9 of the Hindu Marriage Act, 1955 in the Court of Additional District Judge, Udhampur may be transferred to a Court of competent jurisdiction at Jammu.

(2.) IT has been pointed out that the marriage between the parties was solemnized on 18.07.2008 according to the Hindu rites and customs at Shastri Nagar, Jammu. They lived together for sometime and soon thereafter the differences developed. There are allegations of demand of dowry, harassment by beating of the petitioner by her husband. There are further allegations that the husband-respondent is a daily drinker and this habit vitiates the family atmosphere of the house because after consuming liquor, the respondent used to beat her and none of the family members would come forward to rescue her. Eventually, the petitioner is alleged to have been thrown out of the matrimonial home and since October, 2008 she is living with her parents at Shastri Nagar, Jammu.

(3.) DESPITE service, respondent has not put in appearance.