NIRMALJEET Vs. SATISH KUMAR

JUDGEMENT

(1.) Applicant Nirmaljeet, aged about 29 years, estranged wife of Satish Kumar-respondent, presently residing with her parents at Ferozepur due to matrimonial discord between the parties by way of filing the present petition seeks transfer of petition under Sec. 13(1)(a)(ib) of the Hindu Marriage Act, 1955 filed by her husband Satish Kumar against her having title 'Satish Kumar v. Nirmaljeet' pending in the Court of District Judge, Chandigarh to the Court of competent jurisdiction at Ferozepur.

(2.) According to the applicant the marriage performed between the parties on 16/2/2014 at Ferozepur ran into rough weather. The couple was not blessed with any child. The applicant was turned out of the matrimonial home and she had no other place to go except house of her parents. She has filed a private complaint under Ss. 307, 323, 406, 498A, 120B, IPC against the respondent and his family members which is pending in the Court of Chief Judicial Magistrate, Ferozepur, She has also filed a petition under Sec. 125, Cr.P.C. against the respondent seeking grant of monthly maintenance allowance. In addition to that she has brought a complaint under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 pending in the Court at Ferozepur. As a counter-blast the respondent has got divorce petition against her. The applicant being a young woman, having no source of income, it is difficult for her to travel from Ferozepur to Chandigarh covering a distance of about 240 kms on one side so as to attend the dates of hearing there, as such the application be accepted.

(3.) Notice of the application was given to the respondent, who as per office report has been duly served but he has not turned up to offer a contest.