JAISHREE VERMA Vs. SHASHIKANT VERMA

JUDGEMENT

(1.) Nobody appears for the respondent despite service. Heard learned counsel for the petitioner.

(2.) The petitioner has moved this application for transfer of the Petition No.1/2002 filed under Sections 7 and 10 of the Guardian and Wards Act by the respondent and which is pending in the Court of District Judge, Sikar. According to the petitioner, the marriage of the petitioner and respondent took place on 4.2.1995. Out of the said wedlock, a daughter was born on 19.12.1997. The petitioner alleges that she was turned out by the respondent on 24.5.2001. The petitioner submitted an application seeking custody of minor daughter under Section 97 read with Section 100 Cr.P.C. Upon which the custody of minor daughter was handed over to her.

(3.) Now the respondent submitted a petition under the Guardian and Wards Act for taking the custody of minor daughter in the Court of District Judge, Sikar whereas the petitioner has filed the divorce petition before that in the Court of District Judge, Churu on 22.11.2001 which is pending. According to the petitioner, on 2.9.2002 when the petitioner went to the Court of District Judge, Sikar, the respondent tried to beat her. She submitted that she is getting threat everyday from the respondent. It is also submitted that the petitioner has minor daughter and she cannot attend the Court at Sikar as she is residing at Churu.