VIRENDRA KUMAR MATHUR, J. - (1.) This Transfer Application under section 24 CPC has been filed for transfer of Civil Case No.682/2016, filed by the respondent under section 13 of the Hindu Marriage Act, pending before the Family Court, Sriganganagar, to the Family Court, Jodhpur.
(2.) Briefly stated, marriage of the parties was solemnized on 23.06.1999 at Jodhpur. Out of their wedlock, a son was born 09.04.2001. It was alleged that the respondent and his family members used to harass and maltreat petitioner for demand of dowry. In February 2004, the respondent and his family members expelled the petitioner out of matrimonial house by keeping her son. Later in August 2016, with intervention of Police, the minor son was handed over to petitioner.
(3.) It was stated that the respondent has filed an application under section 13 of the Hindu Marriage Act for divorce, on basis of false and vague averments. The petitioner has filed an application under section 12 of the Domestic Violence Act before Metropolitan Magistrate No.8, Jodhpur. After filing of the application under section 12 of the Act of 2005, the respondent has threatened that if she comes to Sriganganagar for contesting proceedings filed by him under section 13 of the Act, she will face dire consequences.;