DEEPIKA Vs. VIKRANT TANK

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, 1955, titled as Vikrant Tank vs. Deepika, pending before the Additional District & Sessions Judge, Chandigarh to the competent Court of jurisdiction at Ambala.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C.; a complaint under Sec. 12 of the Protection of Women from

(3.) Domestic Violence Act, 2005 and has also got registered FIR No. 25 dtd. 20/1/2019 under Ss. 323, 324, 354, 406, 498-A, 506 of the IPC at Ambala, which are pending. It is further submitted that as a counter-blast to the aforesaid cases, the respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Chandigarh 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 50 Kms between the aforesaid two places.