Narendra Kumar Jain, J. - (1.)This Transfer Petition under Sec. 24 of the Code of Civil Procedure, 1908 has been filed by the petitioner-Smt. Karuna wife of respondent-Ramavtar, for transfer of Civil Misc. Case No. 36/2011-Ramavtar v. Smt. Karuna pending before the Additional District Judge, Nagaur to the Additional District Judge, Jaitaran or, in alternative, to the Family Court, Jodhpur.
(2.)The respondent-Ramavtar (husband of petitioner Smt. Karuna) filed a petition under Sec. 13 of the Hindu Marriage Act, 1955 against petitioner-wife, before the Family Court (Additional District Judge), Nagaur, on the basis of cruelty and other grounds mentioned in the petition. As per petitioner-wife, soon after the marriage, she was subjected to ill-treatment by the respondent-husband and his family members and started pressurising her for dowry and other type of demands.
(3.)Ultimately, after continued harassment and humiliation by the respondent-husband and his family members, the petitioner was forced to go back to her parents at Jaitaran in the month of January, 2009. Since then the petitioner was living with her parents in Jaitaran except 2-3 months when she went to her in-law' house, when also the respondent-husband continued to cause mental harassment and torture to the petitioner. Petition allowed.