(1.) PRAYER in the present application is for transfer of petition titled as "Satnam Singh vs Ramandeep Kaur" filed by the respondent /husband against the applicant -wife under Section 9 of the Hindu Marriage Act, 1955 (for short, 'the Act') for restitution of Conjugal Rights from the Court of learned Civil Judge (Junior Division), Bathinda to the court of competent jurisdiction at Faridkot.
(2.) LEARNED counsel for the applicant submitted that marriage of the applicant was solemnised with the respondent according to Sikh rites on 22.8.2010. One son born out of the wedlock namely Karanbir Singh, now aged about three years is living with the applicant. After she was turned out from the matrimonial home, she is residing at her parental house. She is living at the mercy of her parents. The respondent -husband is attending the proceedings in the petition filed by the wife under the Protection of Women from Domestic Violence Act, 2005 at Faridkot. The respondent has filed the petition for restitution of conjugal rights only to harass her and her family members. She has no source of income. It was submitted that it is very difficult for the applicant to attend court proceedings by travelling 70 kilometers from Faridkot to Bathinda with minor child. There is no one in the family to accompany her to attend the court proceedings at Bathinda. It is the convenience of the wife which is to be seen. As the husband is already attending the aforesaid case at Faridkot, it will not be difficult for him to attend these proceedings at Faridkot. Considering the aforesaid facts, the petition filed by the husband at Bathinda be transferred to the Court of competent Jurisdiction at Faridkot.
(3.) NO one has appeared for the respondent at the time of hearing. Heard learned counsel for the applicant and perused the paper book.