NAVNEET KAPOOR GILL Vs. KAPOOR SINGH GILL

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, SAS Nagar (Mohali) to the competent Court of jurisdiction at Ludhiana.

(2.) Learned counsel for the petitioner has argued that the petitioner is having no source of income and she is facing great difficulty in prosecuting the petition filed by the Respondent, as there is a distance of about 100 kms between Ludhiana and SAS Nagar (Mohali).

(3.) Learned counsel has further contended that the petitioner is having two minor daughters, who are living in her care and custody and she is facing difficulty to defend the case, as she has to travel from Ludhiana to SAS Nagar (Mohali).