ANKITA BHATI Vs. DEV RAJ SINGH BHATI

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned senior counsel appearing for the respondent.

(2.) This is a usual case where a matrimonial dispute which resulted in multiple cases being filed by the parties. Though an effort was made to arrive at a mediated settlement, perhaps the parties have not seen the reason and therefore, the mediation has failed.

(3.) Both the Transfer Petitions are filed by the wife which are strongly opposed by the husband. There are multiple proceedings pending as stated above. The wife has filed a maintenance petition under Sec. 18 of the Hindu Adoption and Maintenance Act, 1956 which is pending before the Additional District Judge at Solan, Himachal Pradesh. Apart from that, there is a complaint filed by her under the Protection of Women from Domestic Violence Act, 2005 which is also pending in the Court of the Judicial Magistrate at Solan. There is one more case which is a petition under Sec. 125 of the Code of Criminal Procedure, 1973 filed by the wife which is pending in the Court of the learned Chief Judicial Magistrate at Kasauli, District Solan, Himachal Pradesh. Lastly, there is a criminal case pending in the Court of the Chief Judicial Magistrate, Jaisalmer, Rajasthan which is on the basis of a First Information Report lodged by the wife for the offences punishable under Sec. 323, 341 and 498A of Indian Penal Code, 1860.