HARPREET KAUR KHALSA Vs. KAWALDEEP SINGH

JUDGEMENT

(1.) In this transfer application, the wife, petitioner herein, seeks transfer of petition under Section 12 of the Hindu Marriage Act, 1955 (hereinafter mentioned as the Act) filed by the husband, respondent herein, from Patiala to Amritsar on the grounds that she is living with her old father and there is no other male member to accompany her on each and every date of hearing to travel a distance of 250 Kms. It is also claimed that the husband is also facing two other cases at Amritsar i.e. a criminal case registered, interalia, under Section 498-A IPC as also a petition under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short, the Act of 2005).

(2.) This petition has been contested tooth and nail by the husband, respondent herein, claiming that the petitioner-wife is a preacher with the Shiromani Gurdwara Prabandhak Committee, Amritsar and widely travels and thus, is not a novice finding it difficult to pursue her case at Patiala.

(3.) Arguments have been heard.