Rameshwar Vyas,J. - (1.) The instant transfer petition under Section 24 of the Code of Civil Procedure seeking transfer of Case No. 61/2020: Vikram Vs. Rekha pending before the learned Civil Judge, Mahwa, District Dausa to any Court of Gangapur, District Sawai Madhopur has been filed by petitioner-wife.
(2.) It is averred in the application that the husband of the petitioner filed a suit for dissolution of marriage and declaration of permanent injunction in the Court of Mahwa, whereas petitioner is residing with her parents at Teshil Gangapur, District Swai Madhopur. It is submitted that petitioner has been treated with cruelty by her husband. It is further submitted that the respondent has alleged false and frivolous allegations against the petitioner just to harass and humiliate her, who is an unemployed woman. It is also submitted that the respondent is a very influential person and petitioner is being threatened to follow dire consequences if she attends the Court at Mahuwa. It is further submitted that there is an apprehension to the life and liberty of the petitioner, therefore, in the interest of justice, the case pending in the Court of Mahuwa may be transferred to any competent Court of Gangapur.
(3.) No reply has been filed by the learned counsel for the respondent.;