UMA DEVI Vs. VINOD KUMAR

JUDGEMENT

(1.) Despite service of notice, nobody has put in appearance on behalf of the respondent-husband.

(2.) The present transfer application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of the Divorce Petition (No. 52/2014 titled as " Vinod Vaishnav v. Smt. Uma) under Section 13 of the Hindu Marriage Act, filed by the respondent-husband, which is pending before Additional District Judge, Bhinmal to the competent Court at Sumerpur.

(3.) Mr. Ramesh Purohit, learned counsel for the petitioner-wife, narrating the facts relevant for the purpose of deciding the present transfer application, submitted that the petitioner got married with the respondent on 27.02.2009, after observing the customs and rituals prevailing in Hindus. However, her matrimonial relationship with the respondent-husband could not go smoothly, in wake of ill-treatment meted out to her by the respondent-husband, for which, she has come to Sumerpur to live with her parents.