HIMANI SONI Vs. TARUN SONI

JUDGEMENT

(1.) By way of filing this instant petition under Sec. 24 read with Sec. 151 of the Code of Civil Procedure, 1908, the petitioner has prayed for transfer of the matrimonial proceedings instituted against her, being Civil Misc. Case No. 197/2022 titled Tarun Soni vs. Smt. Himani Soni, which is presently pending before the learned Additional District Judge (Family Court) No.1, Beawar.

(2.) The breif facts of the case are that the marriage between the petitioner and the respondent was solemnized on 25/2/2020 as per Hindu rites. Soon after the marriage, matrimonial discord arose, and according to the petitioner, she was subjected to cruelty and harassment for demand of dowry at the hands of her husband and in-laws. The allegations further reveal physical and mental torture, compelling the petitioner to leave the matrimonial home. She also approached the police authorities and the State Women Commission, Jaipur, regarding such harassment.

(3.) Subsequently, the respondent/husband filed a petition under Sec. 13(1) of the Hindu Marriage Act for dissolution of marriage before the Court of the learned Additional District Judge (Family Court) No.1, Beawar, which came to be registered as Civil Misc. Case No. 197/2022. The petitioner has sought transfer of the said case from Beawar to Phalodi, inter alia on the ground of hardship, inconvenience, and lack of resources to undertake long travel to attend the proceedings at Beawar.