SURJIT KAUR Vs. SUKHDEV SINGH

JUDGEMENT

(1.) THIS is an application for transfer of the petition under Section 9 of the Hindu Marriage Act (for short 'the Act) from the court of the District Judge, Sirsa to the court of District Judge Ferozepur.

(2.) THE primary ground on the basis of which application for transfer has been filed is that the applicant wife is a poor lady and is unable to bear the expenses of litigation at Sirsa.

(3.) IT has remained undisputed before me that the applicant wife is residing at Ferozepur with her parents. It has been held by this Court in Civil Misc. No. 3622-CII of 1991 Usha Rani v. Baldev Raj,1, decided on 25th March, 1992 that a court can transfer a case in order to overcome avoidable expenditure. Similar view was taken by the Karnataka High Court in a case reported as C. S. Shyamala v. Sri Srikantaish,2, A. I. R. 1990 Kar. 146.