AMANJOT KAUR Vs. LALIT KUMAR DUGGAL

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, pending before the Family Court, Camp Court, Gidderbaha, District Sri Muktsar Sahib to the competent Court of jurisdiction at Nabha, District Patiala.

(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. on behalf of the minor son at Nabha, District 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 184 kms from Nabha to Gidderbaha.

(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 Nabha to Gidderbaha.