SHEFALIKA MALHAN Vs. JIGAR DALSANIA

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(1)(ia) of the Hindu Marriage Act, 1955, pending before the Family Court, Ambala to the competent Court of jurisdiction at Panchkula.

(3.) It is stated that a minor child is residing in the care and custody of the petitioner at Panchkula and the petitioner has no independent source of income as she was made to leave her job. It is also stated that the petitioner is suffering from health related issues after the birth of her daughter. It is further stated that the respondent-husband has filed the present petition under Sec. 13(1)(ia) of the Hindu Marriage Act at Ambala 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 45 Kms between the aforesaid two places.