SHWETA BHARDWAJ Vs. VIVEK BHARDWAJ

JUDGEMENT

(1.) The petitioner is the wife of the respondent. He filed a Suit under section 13 of the Hindu Marriage Act. 1955 seeking divorce. That Matrimonial suit No. 110 of 1998, is pending in the court of District Judge, Darjeeling.

(2.) The petitioner seeks transfer of that suit to Himachal Pradesh on the ground that it causes great hardship to her to prosecute the Suit in Darjeeling having regard to the fact that she has no fixed source of income and she cannot travel alone to darjeeling. She further states that the respondent will not suffer any inconvenience if the case is transferred from Darjeeling as he is not working in Darjeeling.

(3.) In the counter affidavit it is not disputed that the respondent is not working in Darjeeling.