BHAVNEET KAUR Vs. GURPREET SINGH

JUDGEMENT

(1.) While issuing notice of motion on 14/3/2022, the following order was passed:

(2.) Learned counsel inter alia contends that after she was thrown out of her matrimonial home by the respondent, she (along with her one minor child) had been residing with her parents at SAS Nagar and living at their mercy. It would, therefore, be very difficult for her to travel alone from SAS Nagar to Amritsar which is almost 180 kms. away, on each and every date of hearing. Learned counsel submits that the case at Amritsar is at the initial stage. It has also been submitted that a petition under Sec. 125 Cr.P.C. is already pending between the parties at District Courts at SAS Nagar, which was instituted prior in time.

(3.) Learned counsel has relied upon the judgments Sumita Singh Vs. Kumar Sanjay, 2002 SC 396 and Rajani Kishor Pardeshi Vs. Kishor Babulal Pardeshi, 2005(12) SCC 237, wherein the Hon'ble Supreme Court observed that "while deciding the transfer application, the Courts are required to give more weightage and consideration to the convenience of the female litigants and transfer of legal proceedings from one Court to another should ordinarily be allowed, taking into consideration their convenience and the Courts should desist from putting female litigants under undue hardships."