SONIKA Vs. DINESH KUMAR

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, pending in the Court of Family Court, Rewari to the competent Court of jurisdiction at Jhajjar.

(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 50 kms between Jhajjar and Rewari.

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