PRATIBHA KHEMKA Vs. SANJAY KUMAR KHEMKA

JUDGEMENT

(1.) Heard parties.

(2.) This is wife's petition for transfer of H. M. No. 54a of 2003 from family Court at District Satna (MP) to the Family Court at District Barahanki (UP) on the ground that being a single lady it is difficult for her to travel 600 kms. It is claimed that there is no direct transportation between the two places. It is also stated, and not denied, that she has small son who is studying in 1 st standard and who has recently had a cataract operation. She, therefore, requires to be with her son which makes it difficult for her to travel. It is further stated that she has aged parents who are not in a position to travel with her and that her mother has recently suffered a heart attack.

(3.) The petition is opposed by the husband-respondent mainly on the ground that if he has to go to Barabanki there will be threat to his life inasmuch as that is a crime infected area and the petitioner has already threatened that if he comes to Barabanki he will be killed. Respondent offers to pay for all travel expenses, over and above, the sum of Rs. 3,000/- already directed to be paid by the Family Court.