SONIKA GANDAS Vs. SACHIN GANDAS

JUDGEMENT

(1.) THE Petitioner who is wife of Respondent seeks transfer of petition HMA 471/2013 under Section 13(1) (ia) and (ib) of the Hindu Marriage Act, 1955 preferred by the Respondent from the Court of Judge, Family Court, Saket to Family Court at Rohini.

(2.) THE only ground taken by the Petitioner is that the Respondent has not disclosed the correct address of the Petitioner. The Respondent was well aware that the Petitioner was living with her brother and aged mother at NS -10, G.F., Mianwali Nagar, New Delhi -110087 ever since 26.01.2012.

(3.) IT is urged by the learned counsel for the Petitioner that it is inconvenient for the Petitioner to attend to the Court at Saket as Saket Court Complex is at a distance of about 35 kms from the residence of the Petitioner.