BHARTI Vs. GAJENDER 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, pending before the Family Court, Rewari to the competent Court of jurisdiction at Hisar.

(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. at Hisar. 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 200 kms between Hisar and Rewari.

(3.) Learned counsel has further contended that though it is not specifically mentioned in the petition that minor sons are residing with the petitioner, however, he has instructions to say that both the sons are residing with the petitioner-wife.