RUBALPREET KAUR Vs. HARBAR KAMALJOT SINGH

JUDGEMENT

(1.) Applicant Rubalpreet Kaur, aged about 28 years, wife of respondent Harbarkamaljot Singh, by way of moving the present application, seeks transfer of divorce petition, filed by her husband, the respondent against her having title 'Harbarkamaljot Singh Vs. Rubalpreet Kaur' pending in the Court of District Judge, Sangrur to the Court of competent jurisdiction at Patiala.

(2.) Admittedly, the applicant is presently in Australia and she has appointed her attorney to represent her. The Court is not to see the convenience of the attorney. If the attorney has got difficulty in attending the dates of hearing, the applicant can very well appoint some other person as her attorney, who can put in appearance in the Court conveniently. As far as the contention raised that respondent's father is a Senior Advocate at Sangrur and the applicant has not been able to get services of lawyer at Sangrur; the family of the respondent has sound political links and there is regular threat perception to the applicant and her family members, again, no force is found to be there in those assertions. Merely because respondent's father is a Senior Advocate at Sangrur does not mean that he is capable of interfering in judicial proceedings or would do so. It is difficult to believe that for that reason, the applicant is finding it difficult to get the services of lawyer at Sangrur. If the applicant or any person representing her has/have any apprehension of physical harm, then, they can approach the legal enforcement agency in that regard, seeking protection. However, as the things stand, no ground for transfer of the divorce petition is made out. The application being without merit, stands dismissed.