AMANJIT KAUR Vs. AMANDEEP SINGH

JUDGEMENT

(1.) On 4/2/2022, while issuing notice of motion, the following order was passed:

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed the aforesaid FIR and a complaint under the Domestic Violence Act at Bathinda and as a counter- blast to the same, the respondent-husband has filed the present petition under Sec. 12 of the Hindu Marriage Act at Faridkot in order to harass the petitioner and the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 70 kms between the aforesaid two places.

(3.) Learned counsel has relied upon the judgments Sumita Singh Vs. Kumar Sanjay, 2002 SC 396 and Rajani Kishor Pardeshi Vs. Kishor Babulal Pardeshi, 2005(12) SCC 237, wherein the Hon'ble Supreme Court observed that "while deciding the transfer application, the Courts are required to give more weightage and consideration to the convenience of the female litigants and transfer of legal proceedings from one Court to another should ordinarily be allowed, taking into consideration their convenience and the Courts should desist from putting female litigants under undue hardships."