GITANJALI SHARMA Vs. SANJEEV KUMAR

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed under Sec. 13 of the Hindu Marriage Act, pending in the Family Court, Kurukshetra to the competent Court of jurisdiction at Panchkula.

(2.) Counsel for the petitioner has argued that on account of a matrimonial discord, the respondent/husband has filed the petition under Sec. 13 of the Hindu Marriage Act, before the Principal Judge, Family Court, Kurukshetra.

(3.) Counsel for the petitioner has also argued that on account of a petition filed by the respondent/husband, the petitioner is facing great difficulty in prosecuting the said case as there is a distance of about 100 Kms from Panchkula to Kurukshetra.