SUNITA KUMARI Vs. BALBIR BAHADUR

JUDGEMENT

(1.) The lawyers have decided to abstain from work today.

(2.) 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, Hoshiarpur to the competent Court of jurisdiction at Jalandhar.

(3.) It is stated that a minor daughter is residing in the care and custody of the petitioner and she, on account of a matrimonial discord, has filed a petition under Sec. 125 Cr.P.C. as well as a complaint under Sec. 12 of the DV Act at Jalandhar, which are pending. It is further stated that the respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Hoshiarpur 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 60 Kms between the aforesaid two places.