VOILA Vs. YOGESH GOEL

JUDGEMENT

(1.) As observed in the order dtd. 31/10/2025, despite service, respondent did not make appearance, on that date. Even today, he has not made appearance. As such, the respondent is proceeded against ex parte. Counsel for the applicant heard.

(2.) The applicant-wife has filed the present application for seeking transfer of the petition under Sec. 13 of the Hindu Marriage Act i.e. HMA/12638/2024, titled 'Yogesh Goel Vs. Voila Kalra', filed by the respondent-husband, pending in the Family Court, Ludhiana and she seeks transfer of the same to the Court of competent jurisdiction at Sri Muktsar Sahib.

(3.) It is submitted that the marriage between the parties had taken place on 17/7/2021, but no child was born from the said wedlock. However, on account of matrimonial dispute, the parties are residing separate. The applicant is having no source of earning and is residing with her parents. On account of matrimonial dispute, the applicant has filed the petition under Sec. 125 of Cr.P.C. and the petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, which are pending in the Courts at Sri Muktsar Sahib and the respondent is making appearance in the same. Besides the same, the respondent is facing trial in criminal case, in the Courts at Sri Muktsar Sahib, relating to FIR bearing No.142 dtd. 24/6/2022, under Ss. 498-A, 406, 120-B of IPC, got lodged by the applicant at Police Station City, Sri Muktsar Sahib. The distance between the two places is stated to be about 180 kilometres.