MANDEEP KAUR Vs. YADWINDER SINGH

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, 1955, pending before the Family Court, Amritsar to the competent Court of jurisdiction at Faridkot.

(2.) Learned counsel for the petitioner has argued that the petitioner is residing with a minor child at Faridkot, however, the respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Amritsar in order to harass the petitioner. It is further submitted that the petitioner is facing great difficulty in prosecuting the said case, as there is a distance of about 120 Kms between the aforesaid two places.

(3.) Learned counsel for the petitioner has further relied upon 2022 Live Law (SC) 627 N.C.V. Aishwarya vs. A.S. Saravana Karthik Sha, wherein Hon'ble Supreme Court has held as under: