POONAM Vs. SACHIN PAWARIYA

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13(1)(i) and (i-a) of the Hindu Marriage Act, 1955, pending before the Family Court, Faridabad to the competent Court of jurisdiction at Jhajjar.

(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. and has also got registered FIR No. 188 dtd. 25/8/2022, under Ss. 323, 506 of the IPC at Bahadurgarh, District Jhajjar, 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(1)(i) and (i-a) of the Hindu Marriage Act at Faridabad 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 150 Kms between the aforesaid two places.

(3.) Learned counsel for the petitioner further submits that the petitioner is having two minor daughters, who are living in her care and custody, therefore, it is very difficult for her to defend the said case Faridabad.