RITIKA Vs. GAURAV THAMAN

JUDGEMENT

(1.) The applicant-wife has filed the present application for seeking transfer of the petition under Sec. 9 of the Hindu Marriage Act i.e. DMC/114/2025, titled 'Gaurav Thaman v/s Ritika', filed by the respondent-husband, pending in the Family Court (Camp Court), Rajpura, District Patiala and she seeks transfer of the same to the Court of competent jurisdiction at Faridkot.

(2.) Upon notice, the respondent did not make appearance and was proceeded against ex parte. Counsel for the applicant heard.

(3.) At the very outset, it is submitted by the counsel for the applicant that the marriage between the parties to the lis, had taken place on 7/10/2024. It is further submitted that the applicant had left the matrimonial house on 25/2/2025, due to harassment, caused to her. There is no male member in her house, as her father and brother had died and she is solely dependent upon her mother, who is running a boutique. On query, it is submitted that the applicant herself is not working and no child was born from the said wedlock. The distance between the two places is stated to be about 205 kms. Furthermore, counsel submits that after filing of the transfer application, the applicant has also filed one petition under Sec. 125 of Cr.P.C. as well as petition under Sec. 12 of Protection of Women from Domestic Violence Act, which are pending in the courts at Faridkot and are still at the appearance stage.