KIRANDEEP KAUR Vs. GURPREET SINGH

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, Kapurthala to the competent Court of jurisdiction at Nakodar, District Jalandhar.

(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 Nakodar, District Jalandhar. 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 40 kms between Nakodar and Kapurthala.

(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 Nakodar to Kapurthala.