PRIYANKA Vs. AMIT KUMAR

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13(ia)(ib) of the Hindu Marriage Act, pending before the Family Court, Jhajjar to the competent Court of jurisdiction at Rewari.

(2.) Learned counsel for the petitioner has argued that the petitioner is having no source of income and is facing great difficulty in prosecuting the petition filed by the respondent, as there is a distance of about 55 kms from Rewari to Jhajjar.

(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 Rewari to Jhajjar.