HARJINDER KAUR Vs. HARVINDER SINGH

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, 1955, titled as Harvinder Singh vs. Harjinder Kaur, pending before the Family Court, Camp at Phul to the competent Court of jurisdiction at Moga.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a criminal complaint against the respondent-husband and his family members at Moga, which is pending. It is further submitted that as a counter-blast to the aforesaid case, the respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Phul in order to harass the petitioner. It is further submitted that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 90 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 Phul.