MEENAKASHI Vs. AJAY

JUDGEMENT

(1.) Applicant Meenakashi, aged about 23 years, wife of Ajay- respondent, presently residing with her parents at Village Hajampur, Tehsil Hansi, District Hisar on account of matrimonial discord between the spouses by way of filing the instant application seeks transfer of petition under Sec. 13 of the Hindu Marriage Act filed by her husband Ajay against her having title 'Ajay Vs. Meenakashi' pending in the Court of District Judge, Sangrur to the Court of District Judge, Hisar.

(2.) According to the applicant, the marriage was performed between the parties on 25/11/2013. Thereafter the spouses started residing together. The applicant gave birth to a male child from the loins of respondent namely Master Rashik. The respondent and his family members treated the applicant with cruelty with the result she had to leave the matrimonial home along with the minor child and start residing with her parents at Village Hajampur, Tehsil Hansi, District Hisar. She has filed petition under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 besides lodging F.I.R. under Sec. 498A IPC against the respondent. Both the cases are pending before JMIC Hansi. The respondent has filed divorce petition against the applicant as a pressure tactic. She being a young woman, taking care of minor son of the parties, having no source of income, it is difficult for her to travel from her parental place to Sangrur, covering a distance of 150 kms on one side, therefore, the application be accepted.

(3.) Notice of the application was given to the respondent, who has put in appearance through his counsel and is resisting the application praying for its dismissal.