SAVITA SHARMA Vs. KAPIL DEV SHARMA

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, pending in the Court of Family Court, Nakodar, District Jalandhar to the competent Court of jurisdiction at Phagwara, District Kapurthala.

(2.) Learned counsel for the petitioner has argued that the petitioner is having no source of income and is facing great difficulty in prosecuting the petition filed by the respondent, as there is a distance of about 35 kms between Phagwara and Nakodar.

(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 Phagwara to Nakodar.