MANJU SHARMA Vs. RAVINDER SHARMA

JUDGEMENT

(1.) SMT. Manju Sharma, the applicant-wife has preferred the instant application under Section 24 of the Code of Civil Procedure, praying for transfer of the petition under Section 9 of the Hindu Marriage Act, 1955 (for short `the Act'), titled as "Ravinder Sharma Vs. Manju Sharma", filed by the respondent, from the Court of learned Additional District Judge, Ambala, to the Court of competent jurisdiction at Ludhiana.

(2.) AS per the averments, the applicant has been thrown out of her matrimonial home. Two petitions, viz., petition under Section 125 Cr.P.C. and petition under Section 12 of the Protection of Women from Domestic Violence Act, 2005, filed by the applicant are pending adjudication at Ludhiana. The respondent is appearing in those two petitions. It is further averred that except the widowed mother, who is more than 70 years of age, and the brother, who is doing small private accountancy work, there is nobody else to support the applicant.

(3.) AS the respondent is already appearing in the two petitions filed by the applicant at Ludhiana, I feel that no prejudice is going to be caused to the respondent in case the present application is allowed and the petition under Section 9 of the Act filed by the respondent is also shifted to Ludhiana. Moroever, the petitions filed by the applicant are prior in time.