MEENU VINAYAK Vs. SUNNY VINAYAK

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 Sunny Vinayak vs. Meenu Vinayak, pending before the Family Court, Jagadhri to the competent Court of jurisdiction at Kaithal.

(2.) While issuing notice of motion on 2/12/2021, the following order was passed:

(3.) Learned counsel for the petitioner has argued that on account of the aforesaid cases, filed by the petitioner-wife, the respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Jagadhri 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 110 kms between the aforesaid two places.