PARVEEN DEVI Vs. VIJENDER 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 13 of the Hindu Marriage Act, 1955 (for short "the Act"), titled Vijender Singh Vs. Parveen Devi from the Court of learned District Judge, Family Court, Hisar to the Court of competent jurisdiction at Bhiwani. It is stated that the marriage between the parties was solemnized on 18.11.2000 at Village Mandhi Kehar and out of the said wedlock a male child was born on 19.11.2002. Due to dowry demand, it is alleged that the petitioner alongwith minor child was turned out of the matrimonial home at Hansi, District Hisar. Petitioner along with the minor child is stated to be residing separately at her parental home at Village Mandhi Kehar, Tehsil Badhra, District Bhiwani. She is stated to have filed two proceedings namely (i) petition under Section 125 Cr.P.C., which is pending at Bhiwani and (ii) petition under Section 12 of the Domestic Violence Act, which is pending at Charkhi Dadri.

(2.) THEREAFTER , the respondent husband filed a petition under Section 13 of the Act, which, as noticed above, is pending in the Court of learned Family Court, Hisar.

(3.) AT the time of hearing, learned counsel for the respondent states that he has no objection if the proceedings are transferred to District Bhiwani. In view of the aforesaid agreed stand, the present petition is allowed, the petition under Section 13 of the Act titled Vijender Singh Vs. Parveen Devi from the Court of learned District Judge, Family Court, Hisar is ordered to be withdrawn and transferred to the District Courts, Bhiwani for disposal in accordance with law from the stage of withdrawal.