DEEPIKA Vs. SARVOTTAM KUMAR

JUDGEMENT

(1.) The applicant is the wife of the respondent. The husband/respondent who has filed a suit for dissolution of marriage on 03.03.2012 under Section 13 of Hindu Marriage Act before the Additional Judge, Family Court, Roorkee, District Haridwar.

(2.) The ground for transferring the case from Roorkee to Dehradun is that the applicant has already filed several cases against the husband/respondent under Section 125 Cr.P.C. under the Protection of Women from Domestic Violence Act and under Sections 498A, 506 I.P.C. 3/4 Dowry Prohibition Act, which are pending in the courts at Dehradun. She further states that she resides at Dehradun and attending proceedings at Roorkee (Haridwar) will cause her great hardship.

(3.) The transfer application is opposed by the husband/respondent on the grounds that it is too late in the day from moving such an application. As of now, the entire evidence of the prosecution has been completed and only the evidence of the defendant/applicant and her witnesses are left.