HARJINDER KAUR BAJWA Vs. PARDEEP 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, Nakodar to the competent Court of jurisdiction at Kapurthala.

(2.) Learned counsel for the petitioner has argued that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Kapurthala, which is pending. It is further submitted that the respondent-husband has filed the present petition under Sec. 13 of the Hindu Marriage Act at Nakodar 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 70 Kms between the aforesaid two places.

(3.) Learned counsel for the petitioner furhter submits that the respondent is residing abroad and has filed the aforesaid petition at Nakodar.