MOONGA Vs. SULTAN AHMAD

JUDGEMENT

(1.) Prayer in this petition is for transfer of the suit for declaration filed by the Respondent, titled as Sultan Ahmad vs. Smt. Moonga, pending before the Additional Civil Judge (Sr. Divn.), Kurukshetra to the competent Court of jurisdiction at Narwana, District Jind.

(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. at Narwana, Jind, which is pending. It is further submitted that the Respondent-husband has filed the aforesaid civil suit at Kurukshetra in order to harass the petitioner and she is facing great difficulty in prosecuting the said case, as there is a distance of about 94 Kms between the aforesaid two places.

(3.) Learned counsel for the petitioner further submits that the petitioner is having a minor child, who is living in her care and custody, therefore, it is very difficult for her to defend the said case at Kurukshetra.