MANDEEP KAUR Vs. PARMINDER SINGH

JUDGEMENT

(1.) PETITIONER wife has filed the present transfer application under Section 24 CPC for the transfer of petition filed by respondent husband under Section 9 of the Hindu Marriage Act, 1955 (for short "the Act") for restitution of Conjugal Right, titled Parminder Singh Vs. Mandeep Kaur from the courts at Mukerian to the court of competent jurisdiction at Jalandhar. It is stated that the marriage between the parties was solemnized on 10.10.2010 at Jalandhar. Out of the said wedlock, no child was born. Due to dowry demand, it is alleged that the petitioner was turned out of the matrimonial home at Mukerian, District Hoshiarpur. It is alleged that the petitioner is residing separately at her parental home at Jalandhar, where she has filed two proceedings namely (i) FIR under Sections 406 /498 -A IPC and (ii) petition under Section 12 of the Protection of Women from Domestic Violence Act, 2005.

(2.) IT is further stated that in order to harass the petitioner -wife, the respondent husband filed a petition under Section 9 of the Act which, as noticed above, is pending in the Court of learned Addl. Civil Judge at Mukerian.

(3.) AFTER hearing learned counsel for the parties and taking into account the fact that two cases are already pending at Jalandhar, I find that the grounds set out in the petition are sufficient to allow the petition as it is well settled that in matrimonial proceedings initiated by the husband against wife, convenience of wife must be looked at. Reliance in this regard can be placed upon Sumita Singh v. Kumar Sanjay and another, : AIR 2002 SC 396. In view of the above, the present petition is allowed, the petition under Section 9 of the Act titled Parminder Singh Vs. Mandeep Kaur from the courts at Mukerian, District Hoshiarpur is ordered to be withdrawn and transferred to the District Courts, Jalandhar for disposal in accordance with law from the stage of withdrawal.