AARTI GOEL Vs. MUKESH KUMAR GUPTA

JUDGEMENT

(1.) The petitioner has sought transfer of the petition filed by the respondent under Section 12 of the Hindu Marriage Act, 1955, pending in the Court of learned District Judge, Ambala to the Court of competent jurisdiction at Kapurthala.

(2.) According to the petitioner, the marriage between the parties was solemnized on 22.1.2006, but the respondent has maltreated the petitioner and turned out her from the matrimonial home on account of demand of dowry. It is the case of the petitioner that she has filed a petition under Section 125 of the Code of Criminal Procedure for maintenance which is pending before the Judicial Magistrate 1st Class, Kapurthala.

(3.) After hearing learned counsel for the parties, I am of the opinion that it will be in the interest of justice if the petition under Section 12 of the Hindu Marriage Act, 1955 is transferred to the Court of learned District Judge, Jalandhar. As per the petitioner, she is physically handicapped and depends on her father who is suffering from various ailments. On the other hand, the modes of transportation from Ambala to Jalandhar are many and convenient for the husband. In fact, the husband has consented for transfer of the case to Jalandhar.