SMT. PALVINDER KAUR Vs. GURUBACHAN SINGH

JUDGEMENT

(1.) HEARD the learned Counsel for the parties and perused the record.

(2.) INSTANT transfer application has been filed by Smt. Palvinder Kaur seeking transfer of Divorce Petition No. 172 of 2010 'Gurubachan Singh v. Palvinder Kaur', pending in the Court of Principal Judge, Family Court, Nainital to the Court of Principal Judge, Family Court, Rudrapur, District Udham Singh Nagar.

(3.) LEARNED Counsel for the applicant submitted that due to illness as also due to precarious financial conditions, it will not be convenient for the applicant to travel hilly reason so as to reach Nainital for doing Pairavi of the case. She has further submitted that the applicant is residing at Kashipur, whereas her husband is residing near Ramnagar and in case, said divorce petition is transferred to district Udham Singh Nagar, same will not cause any inconvenience to her husband also. She also submits that Judge, Family Court, Rudrapur is holding Camp -Court at Kashipur every month and said divorce petition can also be heard by the Camp -Court at Kashipur.