LAWS(P&H)-2009-1-157

RIMPAL Vs. BALINDER KUMAR

Decided On January 20, 2009
Rimpal Appellant
V/S
Balinder Kumar Respondents

JUDGEMENT

(1.) THIS is an application under Section 24 of the Code of Civil Procedure for transfer of the petition filed by the respondent under Section 13 of the Hindu Marriage Act, 1955, titled "Balinder Kumar Versus Smt. Rimpal", which is pending in the Court of District Judge, Faridabad to the District Courts at Karnal.

(2.) LEARNED counsel for the applicant contended that an application for interim maintenance allowance and another case under Sections 323, 406, 498-A, 506 and 34 of the I.P.C. are pending in the Court of Illaqa Magistrate, Karnal and that after the applicant was deserted by the respondent, she was residing with her parents in District Karnal. He further contended that the applicant has a minor child aged about nine months and Civil Misc. No. 275 of 2008 -2- it is extremely difficult for her to travel from Karnal to Faridabad to attend the proceedings in the aforesaid petition for divorce.

(3.) I have heard the learned counsel for the parties.