NIDHI SURVE Vs. SHAILENDRA KUMAR SINGH

JUDGEMENT

(1.) This is wife's petition for transfer of matrimonial case being H.M.A. No. 946-HMA-9-11-2012, titled as Shailendra Kumar Singh v. Nidhi Surve, from the Family Court, Ambala Cantt, Haryana to the Family Court, Vadodara, Gujarat. The notice of Transfer Petition has been served on the respondent and he has filed counter-affidavit in opposition to the Transfer Petition.

(2.) We have perused the averments made in the Transfer Petition, counter-affidavit and the rejoinder-affidavit.

(3.) It is true that the respondent is an Army Officer and presently posted at Partapur, Siachen and it may be difficult for him to travel to Vadodara (Gujarat). This difficulty will also be there even if the matter is heard at Ambala Cantt.