JAGPAL KAUR Vs. PARAMJIT SINGH

JUDGEMENT

(1.) While issuing notice of motion on 9/10/2020, the following order was passed:

(2.) Learned counsel for the petitioner states that marriage was solemnized on 2/11/1997 and a son was born out of the wedlock on 15/9/1998. Owing to the cruelty meted out by the respondent to the petitioner, she has already moved a representation to Sr. Superintendent of Police, Bathinda on 27/5/2020. The second representation was also moved before the Superintendent of Police, Bathinda on 18/9/2020, when the respondent wanted to kill the petitioner and thrown her out of the matrimonial house.

(3.) Learned counsel by relying upon Sumita Singh vs. Kumar Sanjay and another, AIR 2002 SC 396 and Neelam Kanwar vs. Devinder Singh Kanwar, (2000) 10 SCC 589 contends that the case is to be transferred to the place of abode of a woman, unless the same causes irreparable loss to the husband. In the matters arising out of matrimonial proceedings, convenience of the womenfolk is to be appreciated.