BALJINDER KAUR Vs. JATINDER 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 (for short 'HM Act'), pending before the Family Court, Batala, District Gurdaspur to the competent Court of jurisdiction at Dasuya, District Hoshiarpur.

(2.) Learned counsel for the petitioner has argued that on account of matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. and a petition under Sec. 13 of HM Act at Dasuya, District Hoshiarpur. It is further submitted that the petitioner is facing great difficulty in prosecuting the petition filed by the respondent, as there is a distance of about 70 kms from Dasuya to Batala.

(3.) Learned counsel has further contended that the petitioner is having two minor children, who are living in her care and custody and she is facing difficulty to defend the case, as she has to travel from Dasuya to Batala.