SHELJA Vs. RAJINDER BAJAJ

JUDGEMENT

(1.) This application for transfer of divorce petition titled 'Shelja Vs. Rajinder Bajaj' pending in the Court of Addl. District Judge, Chandigarh to the Court of competent jurisdiction at Kurukshetra, has been filed by applicant Shelja, aged about 50 years, wife of respondent Rajinder Bajaj, presently residing at Kurukshetra, on account of matrimonial discord between the spouses.

(2.) According to the applicant, soon after the marriage with the respondent, she found that he was heavy drinker, chain smoker, suspicious nature and an aggressive person. The attitude of the respondent with the applicant and the children was highly improper and violent besides being cruel. The applicant had earlier filed a divorce petition against the respondent in Court at Kurukshetra, however, the same was subsequently withdrawn, in view of the undertaking given by the respondent and his father for their good conduct. However, there was no improvement in their conduct. The respondent became more abusive and violent. The applicant had to leave the matrimonial home. She is bringing up her kids as a single parent. According to the applicant, she is unemployed and is not having any source of income, therefore, it would be difficult for her to travel from Kurukshetra to Chandigarh 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 as per office report, has been duly served but has not appeared to offer a contest.