BHUPINDER KAUR Vs. SARABJIT 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, Naraingarh, District Ambala to the competent Court of jurisdiction at Patiala.

(2.) Learned counsel for the petitioner has argued that the transfer application filed by the petitioner for transfer of petition under Sec. 13 of Hindu Marriage Act, filed by the respondent, has been allowed vide order dtd. 4/8/2022 passed in TA-105-2020. It is further submitted that on account of matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. and a petition/complaint under the Protection of Women from Domestic Violence Act Act at Patiala. 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 80 kms from Patiala to Naraingarh.

(3.) Learned counsel has further contended that the petitioner is having a minor child, who is living in her care and custody and she is facing difficulty to defend the case, as she has to travel from Patiala to Naraingarh.