JANAK RAJ JAGGI ALIAS SUNIL Vs. VEENA RANI

JUDGEMENT

(1.) THIS is a petition for transfer of a maintenance petition from the Court of Sub Divisional Judicial Magistrate, Kaithal, to any Court at Chandigarh.

(2.) THE husband petitioner prays for transfer of the case on two grounds, namely, (i) that it is inconvenient for him to go to Kaithal to attend the proceedings and on occasions he has been physically molested by the relatives of the wife, and (ii) that it tends to be expensive as he has to spend Rs. 200/- to Rs. 300/- p.m. for defending the litigation at Kaithal. He has also highlighted his other obligations which are the maintenance of his three minor children and his old ailing mother living with him.

(3.) THERE is another fact which has not been controverted. The husband has filed a petition for restitution of conjugal rights, which is pending in the Court of the Senior Subordinate Judge, Chandigarh.