JYOTI Vs. BRIJESH

JUDGEMENT

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

(2.) Learned counsel for the petitioner has argued that on account of matrimonial discord, the petitioner has submitted a representation to the Superintendent of Police, Jhajjar. It is further submitted that the petitioner is having no independent source of income, therefore, she is facing great difficulty in prosecuting the petition filed by the Respondent, as there is a distance of about 70 kms between Jhajjar and Rewari.

(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 Jhajjar to Rewari.