ROSHI DEVI Vs. LALIT MOHEN CHAUDHARY

JUDGEMENT

(1.) HEARD Ms. Geeta Parihar, Advocate for the applicant and Mr. H. S. Dhillon, Advocate for the respondent.

(2.) COUNTER Affidavit filed on behalf of the respondent in Court today is taken on record.

(3.) REASONS assigned by the husband-respondent for filing such a petition at Nainital in its counter affidavit are that he is unable to attend the Court at Kotdwar because he is only son of his parents and his father is a heart patient. His father requires care and only he can look after his father. Secondly, he states that in the case of restitution of conjugal rights, presence of the applicant (i.e. his wife) is not required on every date in the court below, and as such there is no reasons to transfer the case from the Principal Judge Family Court, Nainital to the Principal Judge Family Court, Pauri Garhwal.