MANDEEP KAUR Vs. GURBAKSH 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, 1955, titled as Gurbaksh Singh vs. Mandeep Kaur, pending before the Family Court, Ambala to the competent Court of jurisdiction at Karnal.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. and has also got registered FIR No. 451 dtd. 21/10/2021 under Ss. 323, 354, 376, 377, 406, 498-A, 506, 511 of the IPC at Taraori, Karnal, which are pending. It is further submitted that as a counter-blast to the aforesaid cases, the respondent-husband has filed the present petition under Sec. 9 of the Hindu Marriage Act at Ambala in order to harass the petitioner. It is further submitted that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 82 Kms between the aforesaid two places.

(3.) Learned counsel for the petitioner further submits that the petitioner is having a minor child, who is living in her care and custody, therefore, it is very difficult for her to defend the said case at Ambala.