SONIA Vs. SANDEEP DAGAR

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 12(1)(b) and 13(1)(i-a) of the Hindu Marriage Act, 1955, pending before the Family Court, Rohtak to the competent Court of jurisdiction at Narnaul, District Mahendergarh.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner is residing at Mahendergarh and in order to harass the petitioner, the respondent-husband has filed the present petition under Sec. 12(1)(b) and 13(1)(i-a) of the Hindu Marriage Act at Rohtak. It is further submitted that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 120 Kms between the aforesaid two places.

(3.) Learned counsel has relied upon the judgments Sumita Singh Vs. Kumar Sanjay, 2002 SC 396 and Rajani Kishor Pardeshi Vs. Kishor Babulal Pardeshi, 2005(12) SCC 237, wherein the Hon'ble Supreme Court observed that "while deciding the transfer application, the Courts are required to give more weightage and consideration to the convenience of the female litigants and transfer of legal proceedings from one Court to another should ordinarily be allowed, taking into consideration their convenience and the Courts should desist from putting female litigants under undue hardships."