MRS. NIRMALA Vs. SHRI RAM

JUDGEMENT

(1.) PETITIONER wife is seeking the transfer of divorce proceedings initiated by the husband from the court of learned District Judge, Kurukshetra to a court at Kaithal. It is stated that the marriage between the parties was solemnized on 17.6.2003 at Village Siwan, District Kaithal and parties cohabited as husband and wife in their matrimonial home at Village Diwana, Tehsil Pehowa, District Kurukshetra. Out of their wedlock, a daughter was born on 14.2.2007 and a son was born on 7.11.2008. Due to matrimonial dispute between the parties, the petitioner -wife is alleged to be residing separately at her parental home in District Kaithal. Two minor children are admittedly residing with their father in District Kurukshetra.

(2.) THE wife is stated to have initiated two proceedings against the husband at Kaithal namely (i) complaint under Section 12 of the Domestic Violence Act and (ii) petition for seeking custody of the minor children under the Guardian and Wards Act.

(3.) LEARNED counsel for the respondent -husband submits that the behaviour of the wife has throughout been irresponsible and he is otherwise looking after the children and ready to pay travelling expenses to the wife besides the maintenance being paid to her at the rate of Rs. 2500/ - per month.