DEEPIKA Vs. VINOD BHALLA

JUDGEMENT

(1.) THIS is an application filed by the wife-petitioner under Section 24 of the Code of Civil Procedure, 1908 with a prayer for transfer of case titled as "Vinod Bhalla v. Deepika" pending before the Court of District Judge, Ambala, to a court of competent jurisdiction at Panchkula. The afore- mentioned case has been filed by the husband-respondent under Section 12 of the Hindu Marriage Act, 1955 (for brevity 'the Act') for annulment of marriage before the District Judge, Ambala.

(2.) BRIEF facts of the case are that the parties were married on 5.3.2003 at Zirakpur and thereafter for one reason or the other the parties started staying separately. On 12.4.2004 a petition under Section 12 of the Act was filed by the husband-respondent against the wife-petitioner for annulment of the marriage levelling various allegations including the ground that she was suffering from mental illness before her marriage and the fact of this illness was not disclosed to the husband-respondent before marriage.

(3.) IN the written statement the stand taken by the husband-respondent is that the marriage was never consummated on account of various reasons and the allegations with regard to threats etc. on the telephone are false. It has also been stated that the Courts at Ambala would enjoy the territorial jurisdiction as the parties last resided there.