HARMEET KAUR Vs. JORAWAR SINGH

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 Ferozepur.

(2.) Counsel for the petitioner has argued that the petitioner/wife has already filed a petition under Sec. 125 Cr.P.C. and a petition/complaint under the Domestic Violence Act at Ferozepur whereas the petition under Sec. 13 of the Hindu Marriage Act has been filed by the Respondent/husband at 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 280 Kms from Ferozepur to Kurukshetra.