SMT. NEHA Vs. SORABH GOYAL

JUDGEMENT

(1.) The present transfer application has been filed by the petitioner, seeking transfer of Case No. 578 of 2016 titled as "Sorabh Goyal v. Smt. Neha" from Family Court No. 1, Jodhpur to Family Court, Ajmer .

(2.) Shorn of unnecessary and unwarranted details, the facts relevant for the purpose of the present transfer application under Section 24 of the Code of Civil Procedure are that the petitioner married the respondent on 17.02.2016 and started living with him at Jodhpur. During the course of stay, her husband and family members ill-treated her for which, she left her in-laws' house and went to Ajmer for living with her parents.

(3.) The respondent has filed the petition for dissolution of marriage under Section 13 of the Hindu Marriage Act on 30.08.2016, notice whereof had been received by the petitioner on 05.11.2016.