ARUNA DEVI Vs. MANPREET

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, 1955, pending before the Family Court, Pathankot to the competent Court of jurisdiction at Gurdaspur.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner is residing at Gurdaspur and in order to harass the petitioner, the respondent-husband has filed the present petition under Sec. 9 of the Hindu Marriage Act at Pathankot. It is further submitted that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 45 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 Pathankot.