NEHA LAL Vs. ABHISHEK KUMAR

JUDGEMENT

(1.) The present petition was filed by the petitioner-wife praying for transfer of an application filed by respondent-husband under Sec. 340 CrPC bearing Misc. Crl. No.7 of 2019 in MT No.853 of 2018, seeking initiation of proceedings against petitioner for offence of perjury, from Family Court, District East, Karkardooma Courts, Delhi to Family Court, Lucknow, Uttar Pradesh. The transfer is sought on the grounds that the petitioner is suffering on account of number of cases pending between the parties; for the case in question, the petitioner will have to travel from Lucknow to Delhi; she is not getting any maintenance and has no place to stay at Delhi and that the proceedings initiated by the respondent, in most of the cases, are frivolous.

(2.) Some good sense prevailed, when on 22/7/2025, the parties requested for reference of dispute to the Mediation Center of this Court. The matter was directed to be listed on 14/10/2025. As is evident from I.A. No.176081 of 2025 filed by the respondent, the process of mediation probably could not even take off. On the request of the parties, the date of hearing was preponed, and the main case was directed to be listed on 18/8/2025.

(3.) At the time of hearing, on 28/10/2025, learned counsel for the petitioner had handed over a note mentioning list of cases filed by the parties against each other. Some of these have been disposed of whereas some are still pending. A copy thereof was supplied to the respondent, who was present in-person in the Court.