SHRUTI BAKSHI Vs. ASHWANI BAKSHI

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 13(1)(i-a)(a)(b) of the Hindu Marriage Act, pending in the Family Court, Faridabad to the competent Court of jurisdiction at Panchkula.

(2.) Counsel for the petitioner has argued that the petitioner/wife is suffering from Cancer and is undergoing continuous Chemotherapy treatment at PGI, Chandigarh. It is further submitted that on account of a matrimonial discord, the respondent/husband has filed the petition under Sec. 13(1)(i-a)(a)(b) of the Hindu Marriage Act, as a counter-blast, before the Principal Judge, Family Court, Faridabad.

(3.) Counsel for the petitioner has also argued that on account of a petition filed by the respondent/husband, the petitioner is facing great difficulty in prosecuting the said case as there is a distance of about 340 Kms from Panchkula to Faridabad.