MAFFI Vs. MANDIL KAUSHIK

JUDGEMENT

(1.) These two transfer applications are being disposed of, vide this common order, with the consent of learned counsel for the parties, as both these transfer applications are arising out of similar set of facts. However, for the facility of reference, facts are being culled out from TA No.175 of 2017.

(2.) Applicants, by way of these two identical transfer applications under Sec. 24 of the Code of Civil Procedure (for short 'CPC'), seek transfer of the petitions under Sec. 9 of the Hindu Marriage Act, 1955 ('the Act' for short) filed by respondent-husband from Sonipat to Panipat.

(3.) It has gone undisputed between the parties that applicant-wife, along with her minor child, is living with her mother at parental house in District Panipat. Since applicant-wife is not having any regular source of income, she is dependent on her parents. Respondent-husband is not paying any amount of maintenance either for the applicant-wife or for the minor child. Distance between Sonipat and Panipat is about 50 Kms. Other litigations between the parties, at the instance of the applicant-wife, are also pending at Panipat.