BHOTI DEVI Vs. BIR SINGH

JUDGEMENT

(1.) The present application has been preferred by the applicantwife, under Section 24 of the Code of Civil Procedure, praying for the transfer of the petition titled as 'Bir Singh Vs. Bhoti Devi', filed by the respondent under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act'), from the Court of learned Additional District Judge, Karnal, to the Court of competent jurisdiction at Yamunanagar.

(2.) Learned counsel for the applicant contends that the applicant filed petition under Section 125 Cr.P.C. before the Court of learned JMIC, Jagadhri, wherein the respondent has been directed to pay interim maintenance of Rs. 3,000/- per month. It is averred that as a counterblast, the respondent-husband has filed petition under Section 13 of the Act at Karnal.

(3.) Learned counsel for the applicant further contends that the applicant, who is more than 50 years of age, is an illiterate, and residing with her aged widowed mother at Yamunagar. The purpose of filing the petition under Section 13 of the Act at Karnal is only to harass the applicant.