LADDI Vs. MANJIT SINGH

JUDGEMENT

(1.) Applicant Laddi, aged about 25 years, estranged wife of respondent No.l Manjit Singh, presently residing with her parents at Village Awankha Udhepur Morr, Dinanagar, Tehsil and District Gurdaspur, on account of matrimonial discord between the spouses, by way of filing the present application, seeks transfer of divorce petition, filed by her husband, respondent No.l against her having title 'Manjit Singh Vs. Laddi and another' pending in the Court of District Judge, Family Court, Pathankot to the Court of competent jurisdiction at Gurdaspur.

(2.) According to the applicant, she got married with respondent No.l on 14/1/2016 at Pathankot. Thereafter, they started residing together. The marriage was consummated and they were blessed with a daughter, namely, Ramneet Kaur on 9/10/2016. The marriage ran into rough weather on account of frequent demands of dowry raised by respondent No. 1 from the applicant, which she could not get fulfilled to his satisfaction. As such, she along with minor daughter of the parties was thrown out of the matrimonial home in the last week of May, 2018. She had no other place to go except the house of her parents at Village Awankha Udhepur Morr, Dinanagar, Tehsil and District Gurdaspur. She along with her minor daughter has filed a petition under Sec. 125 Cr.P.C. against the respondent in Court at Gurdaspur for grant of maintenance. Respondent No. 1 has filed the petition in question against the applicant on the ground of cruelty and adultery, which allegations are stated to be false by the applicant. Under the circumstances, it is difficult for the applicant to travel from her parental place to Pathankot, to attend the dates of hearing in the Court there. Therefore, the present application be accepted.

(3.) Notice of the application was given to the respondent who put in appearance through counsel, filed written reply and is opposing the application vehemently, praying for its dismissal.