JYOTI ANEJA Vs. PARVEEN KUMAR ANEJA

JUDGEMENT

(1.) The applicant prays for transfer of petition under Sec. 13 of the Hindu Marriage Act, 1955 titled 'Parveen Kumar Aneja v Jyoti Aneja' pending in the Court of District Judge, Ludhiana to a Court of Competent jurisdiction at Yamuna Nagar.

(2.) Counsel for the applicant has submitted that distance between the two places is approximately 250 kms, therefore, it is highly inconvenient for the applicant to defend the proceedings pending in the Court at Ludhiana.

(3.) Counsel for the respondent, on the contrary, has opposed the prayer of the applicant by contending that the marriage was solemnized in June 2001 and out of the wedlock, two children namely Bhawna and Suajal were born. Both the children are residing with the respondent, therefore, in case the petition is transferred from Ludhiana to Yamuna Nagar, it would be of great hardship for the children who need constant care of their father in absence of their mother.