RACHNA Vs. VIRENDER SINGH

JUDGEMENT

(1.) In view of resolution of the Bar, the lawyers are abstaining from work today.

(2.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, pending before the Family Court, Camp Court, Bahadurgarh, District Jhajjar to the competent Court of jurisdiction at Hisar.

(3.) It is stated in the petition that on account of matrimonial discord, the petitioner has filed an application under Sec. 125 Cr.P.C. at Jaitu, District Hisar. It is further stated that the petitioner is facing difficulty to defend the case at Bahadurgarh, as there is a distance of about 170 kms from Hisar to Bahadurgarh.