LAXMI Vs. ESHWAR MAUDIYANI

JUDGEMENT

(1.) THE petitioner has filed this transfer application under Section 24, read with Section 151 C.P.C. for transferring the Case No. 70/91, pending in the Family Court of Ajmer, to the Family Court Udaipur.

(2.) IN para No. 4 of the application, the petitioner mentioned that on 29.8.1991, she appeared in the Court at Ajmer, for filing her reply. In the evening, when she was going with her brother to the Railway Station, the plaintiff in the company of two other persons met them. Her husband stood at a distance. One of his friend told her that she was in the company of a Paramour (yar). She protested and told that he was her brother and shouted loudly towards her husband. Her husband came near and told her not to come next time otherwise she would be defaced and her brother would be placed behind bars.

(3.) IN Para No. 7, it has been mentioned that there is imminent danger of her being maltreated and defaced at Ajmer, at the beheast of the plaintiff.