JYOTI Vs. LAKHWINDER SINGH

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, pending in the Court of Family Court, Nabha, District Patiala to the competent Court of jurisdiction at SBS Nagar (Nawanshahr).

(2.) Learned counsel for the petitioner has argued that on account of matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. It is further submitted that the petitioner is facing great difficulty in prosecuting the petition filed by the respondent, as there is a distance of about 110 kms between SBS Nagar (Nawanshahr) and Nabha.

(3.) Learned counsel has further contended that the petitioner is having a minor child, who is living in her care and custody and she is facing difficulty to defend the case, as she has to travel from SBS Nagar (Nawanshahr) to Nabha.