SANGEETA Vs. HARJINDER SINGH

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 9 of the Hindu Marriage Act, pending in the Family Court, Ambala to the competent Court of jurisdiction at Chandigarh.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the respondent/husband has filed the petition under Sec. 9 of the Hindu Marriage Act, before the Principal Judge, Family Court, Ambala.

(3.) Counsel for the petitioner has also argued that on account of a petition filed by the respondent/husband, the petitioner is facing great difficulty in prosecuting the said case as there is a distance of about 45 Kms from Chandigarh to Ambala.