SILKY Vs. LALIT MOHAN

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) This is an application filed by the wife with a prayer to transfer the proceedings of the petition filed under Sec. 10 of the Special Marriage Act, 1954, bearing No.DMC/2/2020, titled as "Lalit Mohan vs. Silky @ Dolly" pending in the Family Court, Yamuna Nagar at Jagadhri, to the Court of competent jurisdiction at Karnal.

(3.) Learned counsel representing the petitioner submits that the respondent is already defending two litigations i.e. under Sec. 125 Cr.P.C. for grant of maintenance and under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, at Karnal. Per contra, learned counsel for the respondent submits that the respondent is already taking care of both the children born out of the wedlock. It has been noticed that both the children are now grown ups.