PARMILA HOODA Vs. HARVINDER

JUDGEMENT

(1.) The lawyers are on strike.

(2.) Prayer in this petition is for transfer of the petition filed by the Respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955, pending before the Family Court, Rohtak to the competent Court of jurisdiction at Panipat.

(3.) A perusal of the petition shows that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. and has also got registered FIR No. 156 dtd. 16/3/2022, under Ss. 498-A, 323, 504, 506, 34 of the IPC at Panipat, which are pending, however, the Respondent-husband has filed the present petition under Sec. 9 of the Hindu Marriage Act at Rohtak. It is stated in the petition that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 80 Kms between the aforesaid two places.