MONIKA PANWAR Vs. VISHAV SHAKTI

JUDGEMENT

(1.) Applicant-wife seeks transfer of petition under Sec. 9 of Hindu Marriage Act filed by the respondent-husband bearing HMA No. 683 of 2019 titled as "Vishav Shakti Vs. Monika Panwar" pending in the Court of Learned Principal Judge, Family Court, Narnaul, to the Court of competent jurisdiction at District Gurugram.

(2.) Learned counsel for the applicant submits that a complaint at the instance of the applicant/petitioner against the respondent-husband is already pending before the crime against women Cell, Gurugram.

(3.) Learned counsel for the applicant submits that petitioner is currently residing in her parental home at Gurugram. The distance from Gurugram to Narnaul is about 130Kms. Petitioner has no source of income. She is dependent upon her parents. He further submits that there is no male member, who is able to accompany her. Therefore, it is difficult for her to go to Narnaul to attend court hearings.