POOJA MODI Vs. NAVIN MODI

JUDGEMENT

(1.) This Transfer Application under section 24 CPC has been filed in respect of Civil Misc. Case No.81/2016 (Navin Modi v. Smt Pooja), filed by the non-application under section 13 of the Hindu Marriage Act, pending before the Family Court, Tonk, for transfer to the Family Court at Rajsamand.

(2.) Briefly stated, the marriage of the applicant was solemnized with the non-applicant on 19.01.2012. On demand of dowry by non-applicant and the in-laws at the evil advise, the applicant went to her parental house. It is submitted that due to harassment and dowry demands, a complaint was lodged by the applicant against the non-applicant and his family members under sections 498A and 406 IPC. An application was also filed by her under sections 12 and 23 of the Domestic Violence Act, which is still pending in the court of MJM, Rajsamand.

(3.) The non-applicant, in counter blast and to harass the applicant, moved an application for divorce under section 13 of the Hindu Marriage Act, which was registered as Civil Misc. Case No.81/2016 Navin Modi v. Smt Pooja before District and Sessions Judge, Tonk. Later on, this divorce application was transferred to the Family Court, Tonk.