VIRENDRA KUMAR MATHUR,J. - (1.) This Transfer Application has been filed under section 24 CPC, seeking transfer of Case No.59/2016 pending in the court Additional Sessions Judge No.1, Beawar, District Ajmer to the Family Court, Jodhpur.
(2.) In this case, notices were issued to the respondent but in spite of due service of notices to the sole respondent, no one is present on his behalf.
(3.) Brief facts of the case are that the petitioner married to the respondent in the year 2010. It is stated that the respondent and his parents were not happy with the petitioner and therefore, they started making illegal demands. The respondent told to petitioner that he will not keep her with him if she does not fulfill their demands. The petitioner was forced to leave her matrimonial home in the month of May 2013 and since then the petitioner has been living with her parents at Jodhpur.;