AMANJEET KAUR Vs. GURJOT SINGH

JUDGEMENT

(1.) By way of filing the present petition, the applicant and Amanjeet Kaur, who is respondent in the petition under Sec. 9 of the Hindu Marriage Act titled 'Gurjot Singh v. Amanjeet Kaur' pending in the Court of Civil Judge(Jr.Divn.), Ludhiana seeks transfer of that petition to any other Court of competent jurisdiction at Abohar, District Fazilka.

(2.) Inter alia, it is contended that after the applicant got married with respondent and started residing with him, a matrimonial dispute arose between the spouses on account of cruel attitude of her husband - the respondent and she had to leave the matrimonial home; that she has filed a complaint under Ss. 406, 498-A IPC against the respondent and his family members, which is pending in the Court of Sub-Divisional Judicial Magistrate, Abohar; that she has also moved an application under Sec. 12 of the Domestic Violence Act, that too is pending before Sub-Divisional Judicial Magistrate, Abohar; that as a pressure tactic, her husband had filed a petition under Sec. 9 of the Hindu Marriage Act against her in the Court at Ludhiana. Since she is residing with her parents at Abohar taking care of minor child of the parties, it is difficult for her to travel from Abohar to Ludhiana to attend the dates of hearing more particularly when she does not have any source of income. Therefore, the application be accepted.

(3.) I have heard learned counsel for the applicant besides going through the record.