GEETA Vs. LEELA RAM

JUDGEMENT

(1.) PETITIONER wife is seeking the transfer of divorce petition filed by the respondent -husband under Section 13 of the Hindu Marriage Act, 1955 titled as "Leela Ram Vs. Mrs. Geeta" from the court of learned Additional District Judge, Chandigarh to a court of competent jurisdiction at Hisar. It is averred that marriage between the parties was solemnized on 17.06.2011 at village Chhain, District Hisar and the parties cohabited as husband and wife at the matrimonial home in Chandigarh and out of this wedlock one female child was born. Due to matrimonial dispute, the petitioner -wife along with her minor daughter was turned out of her matrimonial home and since then she is residing along with her minor daughter at her parental home at Hisar.

(2.) IT is stated that the petitioner -wife has filed a petition under Section 12 of the Domestic Violence Act at Hisar. It is further stated that in order to harass the petitioner -wife and as a counter blast respondent -husband has filed petition under Section 13 of the Hindu Marriage Act, 1955 for divorce at Chandigarh. It is further stated that it is extremely difficult for the petitioner -wife to pursue her case at Chandigarh by travelling a distance of more than 250 Kms as there is no male member in her family except her old aged parents to accompany her.