PREETI SHARMA Vs. PANKAJ KHANDELWAL

JUDGEMENT

(1.) The present application under Section 24 of the Code of Civil Procedure has been filed by the petitioner, seeking transfer of Matrimonial Case No. 85/2016 titled as "Pankaj Khandelwal Vs. Smt. Preeti Sharma" from Family Court, Banswara to Family Court, Nagaur.

(2.) Mr. Kaushal Sharma, learned counsel for the petitioner briefly stating the facts relevant for adjudication of the present transfer petitioner, submitted that the petitioner married with the respondent on 01.02013 as per the Hindu Rituals, however, due to certain reasons, her relations with the respondent got strained for which, she has returned back to her parents house to live with them at Kuchaman City, along with her 3 years old son.

(3.) The petitioner has instituted three cases against the respondent-husband, (i) for maintenance under Section 125 Cr.P.C., (ii) Domestic Violence and (iii) under Sections 498-A and 307 of the Indian Penal Code for dowry and other attempt to murder.