LAXMI DEVI Vs. DALJEET SINGH

JUDGEMENT

(1.) HEARD Sri K.C. Tewari, Advocate for the applicant and Sri Bhuwan Joshi, Advocate on behalf of the respondent.

(2.) THE applicant has filed this Misc. Application for the transfer of O.S. No. 69 of 2011, Daljeet Singh Vs. Smt. Laxmi Devi, from Family Court Haridwar to any other court of competent jurisdiction.

(3.) ACCORDING to the petitioner, the respondent/husband has instituted a matrimonial case against her U/S 9 of Hindu Marriage Act, for restitution of conjugal rights, which is pending before Judge, Family Court Haridwar. The grievance of the petitioner/wife is that she is residing at the house of her parents at Village Talli Masi Bazar, Tehsil Chaukutia, District Almora. She has no means of livelihood and she cannot afford the expenses to attend the court at Haridwar which far away from her parental house. It is further pleaded by the petitioner that she apprehends danger to her life at the hands of the respondent and the respondent has threatened to finish her life and also made several attempts in this respect.