NISHU RANI Vs. ANGREJ SINGH

JUDGEMENT

(1.) Applicant-wife seeks transfer of petition filed by the respondent-husband under Section 9 of the Hindu Marriage Act, 1955 bearing No. DMC 861 of 2019 titled as "Angrej Singh Vs. Nishu Rani" pending in the Court of learned Principal Judge, Family Court, Bathinda to the Court of competent jurisdiction at District Sangrur.

(2.) Learned counsel for the applicant submits that petition under Section 13 of the Hindu Marriage Act,1955 against the respondent-husband filed by the applicant-wife is already pending at Sangrur.

(3.) Learned counsel for the applicant further submits that applicant/petitioner is residing at Village Dirba, District Sangrur. She has no source of income. The distance from her village to Bathinda is about 160 kms. One minor daughter born out of the wedlock is in the custody of applicant-wife and is school going, who needs constant care and attention of the mother. She cannot leave her behind to attend the Court proceedings. Therefore, it is difficult for her to go to Bathinda on each date of hearing.