POOJA Vs. SONAL DUA

JUDGEMENT

(1.) Petitioner, who is wife of respondent, seeks transfer of proceedings under section 9 of the Hindu Marriage Act pending at Kurukshetra to Kaithal. It is urged that petitioner is permanently residing at Kaithal and there is no male member in her family to accompany her to Kurukshetra. She has a minor daughter aged three years to look after. Moreover, two cases are already pending at Kaithal. It would, thus, be difficult for her to defend the proceedings at Kurukshetra.

(2.) Prayer has been opposed by the respondent-husband. According to him, he would be unnecessarily harassed by travelling to Kaithal.

(3.) However, keeping in view the fact that petitioner is a woman and has a minor daughter, she may find it difficult to effectively defend proceedings at Kuruskehtra. So, it is directed that proceedings of petition under section 9 of the Act pending at Kurukshetra, be transferred to competent court at Kaithal. Allowed in the above terms. Petition allowed.