ASHA RANI Vs. JITENDER KUMAR

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955, pending before the Family Court, Rajpura, District Patiala 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. as well as a petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 at Kurukshetra, which are pending. It is further submitted that the respondent-husband has filed the present petition under Sec. 9 of the Hindu Marriage Act at Rajpura 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 75 Kms between the aforesaid two places.

(3.) It is further stated that the petitioner is having a minor daughter, who is living in her care and custody and it is very difficult for her to defend the aforesaid petition at Rajpura.