SARABJEET KAUR Vs. JASWINDER 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 Jaswinder Singh Vs. Sarabjeet from the Court of learned Addl. District Judge, Barnala to the Court of competent jurisdiction at Sangrur.

(2.) IT is stated that the marriage between the parties was solemnized on 14.4.2010 at Maharaja Palace, Sunam and out of the said wedlock a male child was born on 28.3.2011. Due to matrimonial dispute, it is alleged that the petitioner alongwith minor child was turned out of the matrimonial home and thereafter since 23.12.2010, the petitioner wife along with the minor child is stated to be residing at her parental home at Village Chajjli, Tehsil Sunam, District Sangrur. It is averred that the petitioner has filed a complaint under the Domestic Violence Act, which is pending adjudication at Sangrur.

(3.) IT is averred that the petitioner wife is a house wife, has no source of income and she alongwith her minor child is fully dependent upon her aged parents while the respondent is not paying even a single penny for the upkeep and maintenance of petitioner wife and minor child and in these circumstances, it is difficult for the petitioner to attend the proceedings initiated by the respondent husband at Barnala.