NARESH KUMARI Vs. AJMER SINGH

JUDGEMENT

(1.) DR . Naresh Kumari has moved the present petition under Section 24 read with Section 151 of the Code of Civil Procedure, for transfer of the case under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act") filed against her by her husband Shri Ajmer Singh, which is pending before the Additional District Judge, Ludhiana. The ground taken by the petitioner to justify the transfer is the fact that she is staying in Rampura Phul and travelling on each date of hearing to Ludhiana would result in unnecessary harassment, as she would be unable to look after the Nursing Home that had been set up by her at Rampura Phul. In these circumstances, she prays that the divorce petition presented against her by her husband at Ludhiana should be transferred to the competent Court at Bathinda.

(2.) IN the written reply, Shri Ajmer Singh respondent has controverted the submissions made by the petitioner and submitted that there was no reason for transferring the case from Ludhiana to Bathinda as sought for by the petitioner.