DIKSHA GEHLOT Vs. YOGESH GEHLOT

JUDGEMENT

(1.) This petition under section 24 CPC has been filed by the petitioner seeking transfer of proceedings pending before the Family Court, Pali to Family Court No.1, Jodhpur.

(2.) It is, inter-alia, indicated in the petition that the parties were married on 01.07.2014 at Jodhpur, petitioner was treated with cruelty by the respondent and his family members. Out of the wedlock, one daughter namely Girisha was born, who is presently 13 months old and is residing with the petitioner. It is alleged that the petitioner was thrown out of her matrimonial home and is presently residing at Jodhpur with her daughter. Certain averments have been made regarding petitioner's willingness to stay with her husband and allegations have been made against parents of the respondent regarding their behaviour.

(3.) It is indicated that respondent has initiated proceedings under section 13 of the Hindu Marriage Act, 1955 ('the Act of 1955') before the Family Court, Pali for dissolution of marriage, which proceeding, it is alleged has been filed to harass the petitioner.