DIKSHA Vs. VARUN SAHORE

JUDGEMENT

(1.) The lawyers are on strike.

(2.) Prayer in this petition is for transfer of the petition filed by the Respondent-husband under Sec. 13 of the Hindu Marriage Act, 1955, pending before the Additional District Judge, Chandigarh to the competent Court of jurisdiction at Rupnagar, Camp Court at Anandpur Sahib.

(3.) A perusal of the petition shows that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Anandpur Sahib, which is pending, however, the Respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Chandigarh. It is stated in the petition that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 85 Kms between the aforesaid two places.