KUSHAL KUMARI Vs. GITESH KUMAR BANSAL

JUDGEMENT

(1.) The lawyers are on strike.

(2.) Prayer in this petition is for transfer of the petition filed by the Respondent-husband under Sec. 13 of the Hindu Marriage Act, 1955, pending before the Family Court, Bathinda to the competent Court of jurisdiction at Patiala.

(3.) A perusal of the petition shows that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Samana, District Patiala, which is pending, however, the Respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Bathinda. It is stated in the petition that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 150 Kms between the aforesaid two places.