DIKSHA Vs. ROHIT VERMA

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, 1955, titled as Rohit Verma vs. Diksha, pending before the Family Court, Jalandhar to the competent Court of jurisdiction at Kurukshetra.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C., a petition under Sec. 9 of the Hindu Marriage Act; a complaint under the Protection of Women from Domestic Violence Act, 2005 and has also got registered an FIR under Ss. 323, 498-A, 406, 506 of the IPC complaint under Ss. 406, 498-A, 506, 148, 149 of the IPC at Kurukshetra, which are pending. It is further submitted that as a counter- blast to the aforesaid case, the respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Jalandhar in order to harass the petitioner. It is further submitted that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 225 Kms between the aforesaid two places.

(3.) It is further submitted that though in petition, it is mentioned that there is one minor child with the petitioner/wife, however, this is only a bona fide typographical error as there is no issue out of this wedlock.