SANJANA Vs. RAJAT

JUDGEMENT

(1.) The lawyers are on strike.

(2.) Prayer in this petition is for transfer of the petition filed by the Respondent-husband under Sec. 13 of the Hindu Marriage Act, 1955, pending before the Family Court, Ludhiana to the competent Court of jurisdiction at Chandigarh.

(3.) A perusal of the petition shows that on account of a matrimonial discord, the petitioner is residing at Chandigarh, however, the Respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Ludhiana. It is stated in the petition that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 97 Kms between the aforesaid two places.