Virendra Kumar Mathur, J. - (1.) This Transfer Application under sec.24 CPC has been filed for transfer of Civil Original Suit No.152/2017 (Dharmendra Chouhan v. Smt Mamta, pending before the Family Court No.1, Jodhpur.
(2.) Briefly stated, marriage between the parties was solemnized on 16.02.2013 at Ajmer. After marriage, the petitioner lived in her matrimonial home at Jodhpur. It was contended that after the marriage, the respondent treated her with cruelty on ground of demand of dowry. In the mean time, a daughter born on 07.04.2014. On account of harassment and cruelty, she informed her parents. She was forced to leave her matrimonial home. Presently she is living with her parents at Ajmer with minor daughter. The respondent has filed a divorce petition under sec.13 of the Hindu Marriage Act before the Family Court No.1, Jodhpur. The petitioner filed an application under sec.125 CrPC before Family Court, Ajmer. The petitioner contended that due to cruelty and beating given by the husband, she fears that she has to face dire consequences if she appears on dates of hearing before the Family Court, Jodhpur.
(3.) Notices were issued to the respondent. Power has been filed on behalf of sole respondent. Heard learned counsel for the parties.;