CHETNA HARJAI Vs. VIKAS HARJAI

JUDGEMENT

(1.) TWO divorce petitions, one being HMA Petition no.112/2009 and the other being HMA Petition no.534/2013 are pending between the parties. The husband Vikas Harjai preferred the first divorce petition on the ground of cruelty sometime in 2009. Issues have been framed in the said petition and the matter is listed for evidence. On the other hand, HMA Petition no.534/2013 has been preferred by the wife Dr. Chetna Harjai, for divorce only and also on the ground of cruelty.

(2.) FOR the sake of convenience, Vikas Harjai shall be referred to as the husband while Dr. Chetna Harjai shall be referred to as the wife.

(3.) IT is urged by the learned counsel for the wife that Chetna Harjai is employed as a scientist in the Department of Environment, Government of NCT of Delhi, Delhi Secretariat, near ITO. She is a resident of Shalimar Bagh. She has to take care of her aged parents and minor child aged eight years. It is therefore, inconvenient for her to attend the Court proceedings at Dwarka Courts. It is hence, prayed that HMA Petition no.112/2009 pending before the Principal Judge, Family Court, Dwarka may be transferred and assigned to the Court of Principal Judge, Family Court, Rohini, where the second petition preferred by the wife is pending. It is stated that a case under Protection of Women from Domestic Violence Act, 2005 is also pending in the Court of Metropolitan Magistrate, Rohini. It is urged by the learned counsel for the wife that it will be inconvenient for the child to reach Dwarka Court as he is studying in Bal Bharti School, which is also close to his residence in Shalimar Bagh.