VANDANA SHARMA Vs. AMIT KUMAR

JUDGEMENT

(1.) By way of moving present application, applicant & Vandana Sharma, aged about 34 years, estranged wife of Amit Kumar, presently residing with her parents at Hisar, on account of matrimonial discord between the spouses, seeks transfer of divorce petition, filed by her husband, who is respondent in the present application, against her, having title 'Amit Kumar v. Vandana Sharma' pending in the Court of Principal Judge, Family Court, Rohtak, to a Court of competent jurisdiction at Hisar.

(2.) According to the applicant, the marriage which was solemnized between the parties on 28/11/2010 at Hisar, did not work. Thereafter, they started residing together, though the couple was blessed with two daughters, namely, Vanshika and Akshita, on 7/9/2011 and 17/11/2017, respectively, on account of cruelty purported by the respondent and his family members upon the applicant. Resultantly, the applicant, alongwith with minor daughter of the parties, had to leave the matrimonial home and start residing with her parents at Hisar. The applicant has submitted a complaint to the police against the cruel treatment given to her by respondent and his family members. A petition under Sec. 125 Cr.P.C. has also been filed by her against the respondent in the Court at Hisar. The respondent has filed the petition in question against the applicant as a pressure tactic. The applicant being a young woman, taking care of minor daughters of the parties, having no source of income it is difficult for her to travel from Hisar to Rohtak, by covering a distance of 105 kms on one side, to attend the dates of hearing in the Court there. Therefore the application be accepted.

(3.) Notice of the application was given to the respondent, who has been duly served, but has not opted to put in appearance and offer a contest.