MONIKA Vs. PAWAN KUMAR

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955, titled as Pawan Kumar vs. Monika, pending before the Family Court, Kaithal to the competent Court of jurisdiction at Hisar.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 13 of the Hindu Marriage Act at Hisar, which is pending. It is further submitted that as a counter-blast to the aforesaid case, the respondent-husband has filed the present petition under Sec. 9 of the Hindu Marriage Act at Kaithal in order to harass the petitioner. It is further submitted that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 120 Kms between the aforesaid two places.

(3.) Learned counsel for the petitioner further submits that the petitioner is having a minor child, who is living in her care and custody, therefore, it is very difficult for her to defend the said case at Kaithal.