MEENU SOOD Vs. RAMAN KUMAR

JUDGEMENT

(1.) Invoking the provisions of Sec. 24 of the Code of Civil Procedure petitioner-wife Smt. Meenu Sood seeks transfer of the divorce petition filed under the provisions of the Hindu Marriage Act, 1955 (for short, "the Act of 1955") by respondent-husband from the Family Court, Ambala to the Court of competent jurisdiction at Panchkula.

(2.) The submissions made by Mr. Jagdish Rai, learned counsel representing the petitioner and Mrs. Kiran Bala Jain, learned counsel representing the respondent have been heard.

(3.) It is submitted on behalf of the petitioner that she was married to the respondent on 09.12.2008 as per Hindu rites and ceremonies. After marriage, she was treated with cruelty by the respondent-husband and his family members and ultimately she was thrown out of the matrimonial home and is since residing with her parents at village Baltana, District Mohali. A female child born out of the wedlock is in her custody. She moved an application to the police which was duly dealt with by Incharge, Women Cell-2, Phase-7, Mohali. Respondent has since instituted a petition for divorce under the provisions of the Act of 1955, which is pending adjudication before District Judge, Family Court, Ambala. Submitting that the petitioner has no regular independent source of income and along with her minor child is residing at the mercy of her parents, learned counsel sought transfer of the petition from Ambala to Panchkula.