SURENDRA SINGH Vs. VINEETA SINGH

JUDGEMENT

(1.) This transfer application has been moved by the husband, seeking transfer of Matrimonial Case No. 682 of 2013, Surendra Singh vs. Smt. Vineeta Singh, under Sec. 13 of the Hindu Marriage Act, 1955 from the Principal Judge, Family Court, Hapur to the Court of competent jurisdiction at Banda or any other adjoining district.

(2.) Heard Mr. Lal Chandra Mishra, learned counsel for the applicant and Mr. Mukeem Ahmad, learned counsel appearing on behalf of the opposite party.

(3.) The applicant Surendra Singh and the opposite party, Smt. Vineeta Singh were married according to Hindu rites on 23/2/1999. The parties have turned an estranged couple and there is much litigation pending inter partes. The submission of Mr. Mishra, learned counsel for the applicant, is that proceedings sought to be transferred from district Hapur have been instituted by the opposite party with ill motive of harassing him. There is an assertion to this effect in paragraph no. 17 of the affidavit.