KARAMJEET KAUR Vs. ARSHDEEP SINGH

JUDGEMENT

(1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Instant application has been filed under Section 24 CPC seeking transfer of a divorce petition preferred by the husband/respondent under Section 13 of the Hindu Marriage Act, 1955 from the Court of Principal Judge, Family Court, Faridkot to a Court of competent jurisdiction at Bathinda.

(3.) Counsel submits that the petitioner i.e. wife has no independent source of income and is at the mercy of her parents. She is currently staying at her parental house and it is extremely inconvenient for her to contest the divorce petition filed by the husband at Faridkot. Further urged that an application under the provisions of the Domestic Violence Act is pending before the competent Court at Bathinda and under such circumstances, the prayer made in the instant petition seeking transfer of the divorce petition filed by the husband also to a Court of competent jurisdiction at Bathinda deserves acceptance.